Gujarat High Court
Idar Taluka Cooperative Purchase And ... vs State Of Gujarat & 4 on 26 May, 2015
Author: R.P.Dholaria
Bench: R.P.Dholaria
C/SCA/8862/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 8862 of 2015
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IDAR TALUKA COOPERATIVE PURCHASE AND SALES UNION
LIMITED....Petitioner(s)
Versus
STATE OF GUJARAT & 4....Respondent(s)
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Appearance:
MR VC VAGHELA, ADVOCATE for the Petitioner(s) No. 1
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 26/05/2015
ORAL ORDER
Heard Mr.V. C. Vaghela, learned advocate for the petitioner, Ms. Jirga Jhaveri, learned Assistant Government Pleader, for respondent Nos.1 to 4.
At the outset, it is made clear that so far as the licence of the petitioner is concerned, eventhough he has applied for renewal on 07.05.2015, his licence has been renewed w.e.f. 01.04.2015 to 31.03.2016.
In this view of the matter, on the date of considering the inclusion of the name of the petitioner in the voters list for the elections of Agriculture Produce Market Committee, Idar, Sabarkantha and at the time of preliminary objections, there may not be any effective order of renewal, but before final publication of voters list, the licence of the petitioner has already been renewed.
Page 1 of 2 C/SCA/8862/2015 ORDERTherefore, his name is required to be included in the final voters list. The respondents are hereby directed not to exclude the name of the petitioner for want of non- renewal of licence so far as the present petitioner is concerned.
List the matter on 22.06.2015.
Direct service is permitted.
(R.P.DHOLARIA,J.) siddharth Page 2 of 2