Gujarat High Court
Jakhora Group Telibiya Utpadak ... vs State Of Gujarat on 4 October, 2018
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
C/SCA/14267/2018 CAV JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 14267 of 2018
With
R/SPECIAL CIVIL APPLICATION NO. 14268 of 2018
FOR APPROVAL AND SIGNATURE:
HONOURABLE MS.JUSTICE BELA M. TRIVEDI Sd/-
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1 Whether Reporters of Local Papers may be allowed to
see the judgment ? NO
2 To be referred to the Reporter or not ?
YES
3 Whether their Lordships wish to see the fair copy of the
judgment ? NO
4 Whether this case involves a substantial question of law
as to the interpretation of the Constitution of India or any NO
order made thereunder ?
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JAKHORA GROUP TELIBIYA UTPADAK SAHAKARI MANDALI LTD
Versus
STATE OF GUJARAT
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Appearance:
MR BHARAT T RAO(697) for the PETITIONER(s) No. 1
MR KV SHELAT(834) for the RESPONDENT(s) No. 5
MR. SHAIVAL K SHELAT(9912) for the RESPONDENT(s) No. 5
NOTICE SERVED BY DS(5) for the RESPONDENT(s) No. 1,2,3,4
MR TIRTHRAJ PANDYA, AGP for the Respondent No.1
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CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI
Date : 04/10/2018
CAV JUDGMENT
Page 1 of 26
C/SCA/14267/2018 CAV JUDGMENT
1. Both the petitions involving similar questions of facts and law, have been heard finally at the admission stage with the consent of the learned Advocates for the parties, and this common judgement is being passed.
2. Both the petitioner Societies are the Cooperative Societies registered under the provisions contained in the Gujarat Cooperative Societies Act, 1961 (hereinafter referred to as "the Cooperative Societies Act"), engaged in the business of sales and purchase of oil seeds/Telibiya and other agricultural produce in the market area of Gandhinagar. The term of APMC, Gandhinagar was going to be over, and therefore, the respondent No.2 - Director has declared the election programme for the election of the Managing Committee of the said APMC under the provisions contained in the Gujarat Agricultural Produce Markets Act, 1963 (hereinafter referred to as "the APM Act"). The respondent No.2 - Director, has also designated Assistant Cooperative Officer, serving in the Page 2 of 26 C/SCA/14267/2018 CAV JUDGMENT office of the District Registrar, Gandhinagar (Cooperative Societies) as the authorized officer to perform the functions as such, under the Gujarat Agricultural Produce Markets Rules, 1965 (hereinafter referred to as "the said Rules"). As per the said programme, the provisional voters' list was published on 23.8.2018, wherein the names of the members of the Managing Committee of both the petitioner Societies were included. The respondent No.5 thereafter submitted his objections against both the Societies on 7.9.2018 contending inter alia that the petitioner Societies though registered under the Cooperative Societies Act, were not engaged in the business of buying or selling the agricultural produce or processing of agricultural produce, and that the said Societies were registered only for the purpose of including the names of their members in the voters' list. The petitioner Societies responded to the said objections by filing their respective replies, and also produced the relevant documents like last audited accounts and last years' accounts before the respondent Page 3 of 26 C/SCA/14267/2018 CAV JUDGMENT No.2. It was stated inter alia in their replies that the name of the respondent No.5 was not included in the voters' list, and therefore, he had no right to raise any objection. It was also stated that the income of the petitioners was not taxable, and therefore, the income tax returns were not submitted and the turn over of the petitioner Societies being less than Rs.20 lac, the petitioners were exempted from obtaining the GST number by the Government. The petitioners had also submitted the licences issued to them under the APM Act. The respondent No.4 authorized officer, however, accepted the objections raised by the respondent No.5 and directed to delete the names of the members of the petitioner Societies from the provisional voters' list vide the impugned order dated 10.9.2018 (Annexure-I). Being aggrieved by the said order, the present petitions have been filed.
3. The respondent No.5 has resisted the petitions by fling affidavit-in-reply contending inter alia that he was included in the voters' list of Page 4 of 26 C/SCA/14267/2018 CAV JUDGMENT agricultural constituency, and therefore, had right to raise objections. It was further contended that both the Societies were not engaged in the business of agricultural produce and were registered for the purpose of election only. It has also been contended that the petitioner Societies were not acting as per the objects shown in their respective bye-laws and their last accounts were also not audited in Class-A, B, or C as required under Section 11(1)
(iii) of APM Act.
4. Learned Advocate Mr.B.T. Rao for the petitioners vehemently submitted that the impugned order passed by the respondent No.4 at the instance of the respondent No.5 is arbitrary exercise of powers, inasmuch as the respondent No.4 had not taken into consideration the requisite material produced by the petitioners to show that they were classified in Class-B in the last accounts audited by the auditor and that they were carrying on their business in conformity with their respective objects. He further submitted that the term "last accounts audited" contained Page 5 of 26 C/SCA/14267/2018 CAV JUDGMENT in Section 11(i)(iii) did not mean "last audited accounts of the financial year previous to the year in which elections were to be held". He also drew the attention of the Court to the relevant provisions of the Cooperative Societies Act to submit that it was incumbent on the part of the Registrar or the officer nominated by him to audit the accounts of the Cooperative Societies every year, and if the same was not done, no fault could be found with the Cooperative Societies, nor any adverse inferences could be drawn against the Cooperative Societies. He also submitted that both the Societies hold general licences, and therefore, were duly qualified to be the voters for the Cooperative Marketing Societies Constituencies as contemplated under Section 11(1)(iii) of the APM Act.
5. However, learned Advocate Mr.K.V. Shelat appearing for the respondent No.5, supporting the impugned order passed by the respondent No.4, submitted that inclusion or exclusion of the names in the voters' list is part of the Page 6 of 26 C/SCA/14267/2018 CAV JUDGMENT election process and the same having already been commenced, this Court should not interfere with the same as per the settled legal position. Mr.Shelat, relying upon the audited reports of the auditors carried out by them in respect of the accounts of the petitioner Societies, submitted that though the Societies were given Class-B in the last audited accounts, the auditors had pointed out that the petitioner Societies were not carrying on their activities in consonance with their objects as per their respective bye-laws. According to Mr.Shelat, the petitioners were also required to have their last accounts audited in Class-A, B, and C for the year 2017-18, which they had failed to produce before the respondent No.4, and therefore, the respondent No.4 had rightly deleted their names from the provisional voters' list.
6. At the outset, it may be stated that the legal position, as regards the scope of interference by the High Court in the election process once it is started, is well settled. The Division Page 7 of 26 C/SCA/14267/2018 CAV JUDGMENT Bench in case of Dolatbhai Prabhubhai Dumaniya Vs. Director - Agricultural Marketing and Rural Finance and Ors., reported in 2013(2) GLH 157 after considering various judgements of the Supreme Court and the Full Bench of this Court, held as under in paragraphs 24 and 25 thereof:-
"24. The attempt was made by the learned counsel appearing for the respondent to contend that once the process of election has begun, this Court in exercise of powers under Section 226 of the Constitution may not interfere with the election and the petitioners may have the remedy, if available, after the election is over as per Rule 28 of the Rules. In our view, the said contention is answered in the decision of this Court in the case of Kalubhai Ranabhai Akbari (supra) and more particularly, the observations made in paragraph 32 of the said decision. We may also refer to another decision of this Court in the case of Shrutbandhu H. Popat v. State of Gujarat and others, reported in 2007 (3) GLR 1942 and the observations made at paragraphs 27 to 29, which read as under :
"27. We may now deal with the decision of the Full Bench heavily relied upon by Mr. B. S. Patel for the APMC in Daheda Group Seva Sahakari Mandali Limited (supra) decided on 27.4.2005. The following questions were referred to the Full Bench in the context of elections to the APMCs and the scope of Rule 28 of the APMC Rules constituting the Election Tribunal for deciding disputes relating to elections to APMCs:Page 8 of 26 C/SCA/14267/2018 CAV JUDGMENT
I. Whether a person whose name is not included in the Voters' List can avail provisions of Rule 28 of the rules by filing election petition?
II. Whether the remedy under Rule 28 can be termed to be efficacious remedy?
III. Whether a petition under Article 226 of the Constitution of India is maintainable in an election process challenging an order issued by the Election Officers i.e. inclusion or deletion of the names of the voters in the Voters' List?
After considering various decisions of the Apex Court and also the decisions of various Benches of this Court, the Full Bench answered the Reference as under:
I. A person whose name is not included in the voters' list can avail benefit of provisions of Rule 28 of the Rules by filing Election Petition.
II. As the authority under Rule 28 has wide power to cancel, confirm and amend the election and to direct to hold fresh election in case the election is set aside, remedy under Rule 28 is an efficacious remedy.
III. Even though a petition under Article 226 of the Constitution of India is maintainable though alternative remedy is available, the powers are to be exercised in case of extraordinary or special circumstances such as where the order is ultra vires or nullity and / or ex facie without jurisdiction. The exclusion or inclusion of names in the voters' list cannot be termed as extraordinary circumstances warranting interference Page 9 of 26 C/SCA/14267/2018 CAV JUDGMENT by this Court under Article 226 of the Constitution of India and such questions are to be decided in an Election Petition under Rule 28 of the Rules.
28. Reading the entire decision of the Full Bench reveals that the question in the context of which the Full Bench was called upon to consider the controversy about maintainability of the petition was whether a member of the Managing Committee of a particular cooperative society was entitled to vote in his capacity as a member of the managing committee of such cooperative society and not merely by virtue of inclusion or deletion of his name in/from the voters list. The contention of the authorities in the said case was that the election petition under Rule 28 provides remedy for resolution of all facets of the dispute as to whether the name of a person being the member of the Managing Committee of a particular cooperative society should be permitted to participate in the election if he ceases to hold the post on the date of the election program. Similarly the question whether a particular cooperative society is dispensing agricultural credit or not would be ordinarily be a disputed question of fact. There cannot, therefore, be any dispute with the proposition that ordinarily the exclusion or inclusion of names from/in the voters' list can be challenged in an election petition under Rule 28 of the Rules, after the elections are held. But the Full Bench also held that the powers of this Court under Article 226 of the Constitution may be exercised in case of extraordinary or special circumstance such as where the order is ultra vires or nullity and/or ex facie without Page 10 of 26 C/SCA/14267/2018 CAV JUDGMENT jurisdiction. The Full Bench also followed the principles laid down by the Apex Court in Election Commission of India vs. Ashok Kumar, 2000 (8) SCC 216 and Manda Jaganath vs. K S Rathnam, AIR 2004 SC 3600 laying down that any decision in the election process is open to judicial review on the ground of mala fide or arbitrary exercise of powers and that special situation justifying exercise of writ jurisdiction would mean correcting an error having the effect of interfering in the free flow of the scheduled election or error having the effect of hindering the progress of election.
29. After the above decision of the Full Bench rendered on 27.4.2005, in Pundlik vs. State of Maharashtra, decided on 25.8.2005 and reported at 2005 (7) SCC 181, the Apex Court held that though preparation of list of voters is one of the stages of election and that normally the High Court would not interfere in exercise of powers under Article 226 of the Constitution at the stage of preparation of list of voters, but such action must be in accordance with law. In the said decision, the Apex Court distinguished their decision in Shri Sant Sadguru Janardan Swami (Moingiri Maharaj) Sahakari Dugdha Utpadak Santha vs. State of Maharashtra, 2001 (8) SCC 509. In Shri Sant Sadguru's case objections against publication of provisional electoral roll of the Society were filed which were considered by the Collector and disposed of. The final electoral roll was published on 2.7.1999. Election program was drawn by him on 21.10.1999. Thereafter the petitioner filed a writ petition in the High Court for quashing the election program and the Apex Court held that Page 11 of 26 C/SCA/14267/2018 CAV JUDGMENT the High Court should not stay continuation of the election process even though there may be some alleged irregularity or breach of the Rules while preparing the electoral roll. However, in the Pundlik case, the original petitioner had taken immediate action on receiving the fax message from the Collector."
25. Hence, when the action is ultra vires to the power or nullity or exfacie without jurisdiction, which is in the present case as that of Authorised Officer, we find that it would be an extraordinary or special circumstance which would call for interference in exercise of powers under Section 226 of the Constitution to maintain sanctity of the election and more particularly, for maintenance of sanctity of the election to be held, by upholding the democratic principles in a free and fair manner."
7. In view of the above settled legal position, let us examine as to whether the interference of this Court is warranted in the facts of these petitions. The respondent No.4 has deleted the names of the petitioner Societies from the voters' list on the ground that they were not carrying on any activity for the production of the oil seeds or for selling the oil seeds of its members through the oil seeds manufacturing Cooperative Union as contemplated in their objects. It may be noted that though the Page 12 of 26 C/SCA/14267/2018 CAV JUDGMENT respondent No.5 objector had not raised the contention in his objections before the respondent No.4 that the petitioners did not have their last accounts audited in Class-A, B, or C for the year 2017-18, the respondent No.5 in his affidavit-in-reply filed to the present petition, has raised the said contention, and therefore, it would be necessary to deal with the relevant provisions contained in the APM Act, and the said Rules, as also of the Cooperative Societies Act.
8. Since the election in question pertains to the APMC, Gandhinagar, the relevant part of Section 11(1) of the APM Act is reproduced as under:-
"11. Constitution of market committee. (1) Every market committee shall consist of the following members, namely:
(i) eight agriculturists, whose names are enlisted in the voters' list published by the Election Commission of India for such market area, shall be elected by the members of managing committee of the Primary Agricultural Credit Cooperative Societies dispensing agricultural credit in the market area;
(ii) four members to be elected in the prescribed manner from amongst themselves by the traders holding general licences who have traded in full conformity with the Page 13 of 26 C/SCA/14267/2018 CAV JUDGMENT terms and conditions of the licence in the previous financial year and the fees payable by them has not remained unpaid;
(iii) two representatives of the cooperative marketing societies situate in the market area, holding general licences, engaged in the business in conformity with their respective objects and have their last accounts audited in class A, B or C, as the case may be, to be elected from amongst the members (other than nominal, associate or sympathiser members) of such societies by the members of the managing committees of such societies:
Provided that where the number of co operative marketing societies so situate does not exceed two, only one representative shall be so elected;"
9. From the bare reading of Section 11(1)(iii), it appears that for being included in the voters' list of the Cooperative Societies constituency for the election of a market committee, the Cooperative Marketing Society situated in the market area, has to hold the general licence, should have been engaged in the business in conformity with its objects, and should have its last accounts audited in Class-A, B, or C, as the case may be. The Cooperative Marketing Society as defined in Section 2(v) means a Society registered or deemed to be registered as such under the Gujarat Co-operative Societies Page 14 of 26 C/SCA/14267/2018 CAV JUDGMENT Act, 1961 and engaged in the business of buying or selling of agricultural produce or of processing of agricultural produce and holding a licence. The agricultural produce defined in Section 2(i) means all produce, whether processed or not, of agriculture and horticulture, specified in the Schedule.
10. Section 27 of the APM Act, deals with the licences, their issue, renewal, suspension or cancellation etc. It inter alia provides that on the establishment of a market, the market committee may, subject to the Rules made in that behalf, grant or renew a general licence or a special licence for the purpose of any specific transaction or transactions to a trader to operate in the market area or part thereof. Sub-section (3) of Section 27 provides that the market committee may, for reasons to be recorded in writing, suspend or cancel a licence, on the grounds mentioned in the clauses thereof. Clause (v) of the said Clauses provides that the Market Committee may suspend or cancel the licence, if the licensee has not carried out the Page 15 of 26 C/SCA/14267/2018 CAV JUDGMENT sale or purchase of agricultural produce for which the licence has been granted or renewed in conformity with the terms and conditions of the licence for the entire previous financial year.
11. So far as the provisions contained in the said Rules are concerned, as per Rule 7 thereof, for the preparation of voters' list of the general election of the market committee, the Cooperative Marketing Society for the purpose of Section 11(1)(iii) of the APM Act, has to communicate the full names of the members of its managing committee together with the place of residence of each of such member to the authorized officer before such date as the Director may fix in that behalf. The authorized officer has to prepare the list of voters as required by Rule 5 on the basis of the information received under Sub-rule (1) of Rule 7, and if necessary, after making such inquiry as he may deem fit. Rule 8, being relevant for the purpose of deciding the locus standi of the respondent No.5 to raise the objection before the authorised officer, the same is reproduced Page 16 of 26 C/SCA/14267/2018 CAV JUDGMENT as under:-
"8. Provisional and final publication of lists of voters. (1) As soon as a list of voters is prepared under rule 5, it shall be published by the authorised officer by affixing a copy thereof at the office of the market committee and at some conspicuous place in the principal market yard in the market area along with a notice stating that any person whose name is not entered in the list of voters and who claims that his name should be entered therein or any person who thinks that his name or the name of some other person has been wrongly entered therein or has not been correctly entered, may, within fourteen days from the date of the publication of the notice, apply to the authorised officer for an amendment of the list of voters.
(1A) After receiving applications, if any, under subrule (1) a revised draft list of voters shall be published by the authorised officer by affixing a copy thereof on the notice board of Agricultural Produce Market Committee and at some conspicuous place in the principal market yard of the market area, along with a notice stating that any person who wishes to raise any objecting against any new name entered in this list, may apply within seven days from the date of publication of this notice to the authorised officer for an amendment in the revised draft list of voters.
(2) If any application is received under subrule (1A), the authorised officer shall decide the same and shall cause to be prepared and published the final list of voters, after making such amendments therein as may be necessary in pursuance of the decision given by him on the application.
The final list shall be prepared at least thirty days before the date fixed for the Page 17 of 26 C/SCA/14267/2018 CAV JUDGMENT nomination of candidates for the election."
12. Since the issue as regards the 'last accounts audited' contained in Section 11(1)
(iii) of APM Act has been raised by Mr.Shelat for the respondent No.5, it would be beneficial to deal with some of the provisions of the Cooperative Societies Act. Section 84 of the said Act deals with the audit of the accounts of the Cooperative Societies. As per Sub-section (1) of Section 84, the Registrar is required to audit, or cause to be audited by a person possessing prescribed qualification and authorized by the Registrar by general or special order in writing in this behalf, the accounts of every society at least once in each year. It is pertinent to note that Rule 38B of the Gujarat Cooperative Societies Rules, 1965 (hereinafter referred to as "the Societies Rules") reads as under:-
"38B. Auditors to award audit classification. (1) The Registrar may, from time to time, keeping in view the efficiency of management, financial position and such other factors, prepare the guidelines for determining the status of a society. (2) Every auditor shall, after completing Page 18 of 26 C/SCA/14267/2018 CAV JUDGMENT the audit of a society determine and award the audit classification to the society in accordance with the guidelines prepared by the Registrar, from time to time, under sub rule (1)."
13. Mr.Bharat Rao for the petitioners, at the first instance, submitted that the respondent No.5 being not in the voters' list of Cooperative Marketing Societies Constituency, he had no locus standi to file objections, and the respondent No.4 should not have considered his objections. In the opinion of the Court, the said submission could not be accepted in view of the provision contained in Rule 8(1) of the Rules to the effect that after the publication of the list of voters by the authorised officer at the office of the Market Committee and at some conspicuous place in the principal market yard in the market area along with a notice stating that any person whose name is not entered in the list of voters and who claims that his name should be entered therein or any person who thinks that his name or the name of some other person has been wrongly entered therein or has not been correctly entered, may apply to the authorised officer for an amendment Page 19 of 26 C/SCA/14267/2018 CAV JUDGMENT of the list of voters. There being specific provision made in the Sub-rule permitting any person, who thinks that the name of some other person has been wrongly entered in the voters' list, such person though not included in the voters' list can make an application to the authorised officer for an amendment in the voters' list. In the instant case, though the name of the respondent No.5 was not there in the list of voters of Cooperative Market Societies Constituency, he was entitled to raise objections, if he thought that the names of the petitioner Societies were wrongly entered in the said list.
14. So far as the facts of the petitions are concerned, it appears that it is not disputed that both the petitioner Societies were holding valid general licences issued under Section 27 of the APM Act for the year 2017-18 as well as for the year 2018-19 for carrying on the business in grains, cereals, telibiya, and cotton in the market area. It is also not disputed that both the Societies had their last accounts audited in Class-B. The last accounts Page 20 of 26 C/SCA/14267/2018 CAV JUDGMENT of the petitioner the Jakhora Group Telibiya Utpadak Sahakari Mandali Limited were audited in April 2018 for the period from 1.4.2016 to 31.3.2017 and the petitioner Society was classified in Class-B by the auditor. The last accounts of the petitioner, Adalaj Telibiya Utpadak Sahakari Mandali Limited were audited in May 2015 for the period from 1.4.2014 to 31.3.2015, and the petitioner Society was classified in Class-B by the auditor. The bone of contention raised by Mr.Shelat is that the petitioner Societies had to produce the last year's audited accounts i.e. of the year 2017-18 and that they should have been classified in Class-A, B, or C in such audited accounts for the year 2017-18. It is difficult to accept the said submission. Apart from the fact that the legislature has incorporated the words "have their last accounts audited in Class-A, B, or C", and not incorporated the words "have their accounts of the previous financial year audited in Clause-A, B. or C", in Section 11(1)(iii) of the APM Act, it is required to be noted that as per Section 84(1) of the Cooperative Societies Page 21 of 26 C/SCA/14267/2018 CAV JUDGMENT Act, the duty is cast upon the Registrar to audit or cause to be audited by person possessing prescribed qualification, the accounts of every Society at least once in each year. Hence, if the accounts of the Society are not audited by the Registrar or the authorised officer of the Registrar every year, no fault could be found with the Societies, if the Societies fail to produce their audited accounts of the previous year to the year of election i.e. in the instant case, of the year 2017-18. It is stated at the Bar that no such audit work as contemplated in Section 84(1) is being done regularly every year by the office of the Registrar. Both the Societies have produced their last accounts audited for the respective years, in which they have been classified in Class-B as per Rule 38B of the Societies Rules. Such production of the last audited accounts showing classification of the petitioner Societies in Class-B, would be due compliance of the requirement under Section 11(1)(iii) of the APM Act.
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15. This takes the Court to the next contention raised by Mr.Shelat for the respondent No.5 that both the petitioner Societies are not engaged in the business in conformity with their respective objects as held by the authorised officer - the respondent No.4 in the impugned order. However, Mr.Rao for the petitioner would contend that the impugned order has been passed without considering the material placed by the petitioner Societies to show that they were engaged in the business in conformity with their respective objects. According to him, the respondent No.4 has ignored the books of accounts and other documents produced by the Societies of the year 2017-18, and passed the impugned order, without assigning any reason holding that the petitioners were not engaged in the business of oil seeds.
16. The Court finds substance in the said submission made by Mr.Rao. The impugned order lacks reasons justifying the conclusion. The respondent No.4 in the impugned order has merely reproduced the submissions made by both the Page 23 of 26 C/SCA/14267/2018 CAV JUDGMENT parties, however, has failed to discuss and deal with the materials/documents on record. He has also not recorded any conclusion that the petitioners have not engaged themselves in the business in conformity with their respective objects. The only conclusion recorded is that the petitioners have not carried on the activity of manufacturing oil seeds or of selling the oil seeds of their members through the oil seeds manufacturing Union, without recording any reason for arriving at such conclusion. It is trite to say that the quasi judicial authority, or the administrative authority is expected to give reasons for discarding the material on record and coming to a particular conclusion in a quasi judicial proceedings. Though the authorized officers like the respondent No.4 are not supposed to pass detailed orders as are being passed by the judicial authorities, nonetheless absence of reasons in support of the conclusion would make their orders vulnerable. The reasons in support of the order must pass the test of scrutiny when the legality and validity of such order is being considered by Page 24 of 26 C/SCA/14267/2018 CAV JUDGMENT the higher forum. Though the learned Advocate Mr.Rao for the petitioners had tried to show by relying upon the copies of the books of accounts of the petitioners that they had undertaken the activities in conformity with their objects, such questions being disputed questions of facts and the documents being not part of the present petitions, it is difficult to appreciate the same by this Court, more particularly when it is not clear from the impugned order whether such material was produced by the petitioners before the respondent No.4.
17. Under the circumstances, while concluding on the other issues that the petitioners held valid general licences and had their last accounts audited in Class-B, the Court deems it proper to remand the matter to the respondent No.4 for a limited purpose of examining afresh the issue as to whether the petitioner Societies were engaged in the business in conformity with their objects as contemplated under Section 11(1)(iii) of the APM Act or not.
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18. In that view of the matter, the impugned order is set aside. The respondent No.4 is directed to decide the aforesaid issue afresh in accordance with law, on the basis of the material already on record, after granting an opportunity of hearing to the petitioners and the respondent No.5. The respondent No.4 shall decide the said issue as expeditiously as possible and not later than 10.10.2018.
19. The petition stands allowed to the aforesaid extent.
Sd/-
(BELA M. TRIVEDI, J) V.V.P. PODUVAL Page 26 of 26