Gujarat High Court
Vajesinh Shankarbhai Parmar vs Election Officer Of Vadodara District ... on 11 February, 2021
Author: Biren Vaishnav
Bench: Biren Vaishnav
C/SCA/16001/2020 ORDER
IN THEHIGHCOURTOF GUJARATAT AHMEDABAD
R/SPECIALCIVILAPPLICATIONNO. 16001of 2020
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VAJESINHSHANKARBHAIPARMAR Versus ELECTIONOFFICEROF VADODARADISTRICTCO-OPERATIVEMILKPRODUCERS UNIONLTD. ANDPRANTOFFICER ========================================================== Appearance:
MRDILIPB RANA(691)for the Petitioner(s)No. 1 DS AFF.NOTFILED(N)(11)for the Respondent(s)No. 3 MRBHARATVYAS,AGP(1) for the Respondent(s)No. 1 MRVC VAGHELA(1720)for the Respondent(s)No. 2 ========================================================== CORAM: HONOURABLE MR. JUSTICE BIREN VAISHNAV Date: 11/02/2021 ORALORDER Heard Mr. V. C. Vaghela, learned advocate for the respondent No.2 - The Vadodara District Cooperative Milk Producers' Union Limited (Baroda City). He states that as far as election to the Zone 7 is concerned, one - Satishbhai Chandubhai Makwana has been declared uncontested.
Mr. Dilip Rana, learned counsel would submit that the respondent No.3 was not eligible to contest the election as he was not the Chairman of Primary Level Cooperative Society. These are the disputes which can be adjudicated in an appropriate Election Petition under Section 145U read with Section 82 of the Gujarat Page 1 of 2 Downloaded on : Fri Feb 12 06:17:54 IST 2021 C/SCA/16001/2020 ORDER Cooperative Society Act.
In view of above, this petition stands disposed of. Notice is discharged.
(BIRENVAISHNAV,J) *** VATSAL Page 2 of 2 Downloaded on : Fri Feb 12 06:17:54 IST 2021