Indian Kanoon - Search engine for Indian Law

Gujarat High Court

Jai Ambe Farmers Service Grahak ... vs State Of Gujarat & 4 on 23 January, 2015

Bench: M.R. Shah, G.B.Shah

          C/SCA/1566/2015                                                  ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          SPECIAL CIVIL APPLICATION  NO. 1566 of 2015
==========================================
===
   JAI AMBE FARMERS SERVICE GRAHAK SAHAKARI MANDALI LTD  & 
                         1....Petitioner(s)
                               Versus
              STATE OF GUJARAT  &  4....Respondent(s)
=============================================
Appearance:
MR VC VAGHELA, ADVOCATE for the Petitioner(s) No. 1 ­ 2
MR. DHAWAN JAISWAL ASST. GOVERNMENT PLEADER for the Respondent(s) 
No. 1
=============================================
          CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
                  and
                  HONOURABLE MR.JUSTICE G.B.SHAH
                          Date : 23/01/2015
                            ORAL ORDER

  (PER : HONOURABLE MR.JUSTICE M.R. SHAH) 1.0. By way of this petition under Article 226 of the Constitution  of India, the petitioners have prayed following reliefs:

"B. This   Hon'ble   Court   may   be   pleased   to   issue   a   writ   of   Mandamus or writ in the nature of prohibition or mandamus   or any other appropriate writ, order or direction directing   and   commanding   the   respondent   authority   to   hold   the   election according to the Gujarat Cooperative Societies Act,   1961   and   Rules   1965   framed   there   under   ignoring   the   provisions   of   amended   bye­law   no.28(a)(5)   of   respondent   no.5 union;

C.   This Hon'ble Court may be pleased to issue appropriate   writ   order   declaring   amended   bye­law   no.28(a)(5)   of   respondent no.5 union prescribing ineligibility to contest the   election as illegal, arbitrary and violative of article 14 of the   Constitution of India;

D. This Hon'ble Court may be pleased to issue appropriate   writ     directing   the   respondents   to   accept   and   include   the   names   of   petitioners   and  other   members   in   the   voters   list   ignoring the provisions of amended bye­law no.28(a)(5) of   respondent no.5 union and allow the petitioners to take part   in the election of respondent no.5 union;"

2.0. Number   of   submissions   have   been   made   by   Shri   V.C.  Vaghela, learned advocate for the petitioners on the amended bye­ law  no.28(a)(5)   of   respondent   no.5   union   and   in   support   of     the   reliefs  sought   in   the   present   petition   i.e.   directing   and   /   or   commanding  respondent   authority   to   hold   the   election   ignoring   the   provisions   of  amended bye­law no. 28(a)(5) of the respondent no.5 union. However,  it   is   required   to   be   noted   and   it   is   not   in   dispute   that   as   such,   the  amended   the   bye­law  no.  28(a)(5)  of   the   respondent  no.5  union  has  been amended pursuant to the order passed by the Appellate Authority  as far as as back on 03.01.2013 and even the very petitioners challenged  the order passed by the Appellate Authority dated 03.01.2013 permitting  respondent no.5 union to amend the bye­law, more particularly, bye­law  no.   28(a)(5)   by   way   of   revision   application   before   the   Revisional  Authority and as such, the said revision application came to be dismissed  by the Revisional Authority on 17.06.2013 and thereafter, the petitioners  neither challenge the order passed by the Revisional Authority nor made  any grievance  with  respect to the  amended bye­law no. 28(a)(5)  nor  challenge the order passed by the Revisional Authority. Therefore, since  then, the amended bye­law no. 28(a)(5) of the respondent no.5 union is  in   operation   and   has   been   operated.   Even   otherwise,   from   the  subsequent correspondence made by the petitioners society, it appears  that as such the petitioners society accepted the amended bye­law no.  28(a)(5) of the respondent no.5 union, which is now challenged. Only  after the election process of the respondent no.5 union has began by the  Election Officer / Authorized Officer on 13.01.2015 and the preliminary  voters' list came to be published on 13.01.2015 and even the last date  for   submitting   the   objection   against   the   preliminary   voters'   list   has  expired i.e. 20.01.2015, the petitioners have preferred present Special  Civil Application  with the aforesaid reliefs. 

3. It is not in dispute and it cannot be said that as such the election  process has began. The challenge to the amended bye­law no. 28(a)(5)  of the respondent no.5 union by the petitioners now is at a belated stage  and if the reliefs, which are prayed / sought in the present Special Civil  Application are granted at this stage, then it is likely to disturb the entire  election process and   is likely to affect other persons also. As per the  catena of decisions of the Hon'ble Supreme Court and this Hon'ble Court,  no   relief   can   be   granted,   if   it   is   likely   to   affect   the   election   process.  Under the circumstances, when now election process has already begun  and  even   as  observed  herein   above,  the   petitioners  did   challenge   the  amendment in the bye­law no. 28(a)(5) of the respondent no.5 union in  the month of June 2013 and failed and thereafter the petitioners did not  carry the matter further and did not challenge the amended bye­law no.  28(a)(5) of the respondent no.5 union, which is challenged now, more  particularly,   after   election   process   has   begun,   present   petition   is   not  entertained at this stage now as it is likely to disturb the entire election  process. Hence, present petition is dismissed.  

 sd/­ (M.R.SHAH, J.)  sd/­ (G.B.SHAH, J.)  Kaushik Page 3 of 3