Gujarat High Court
Idar Sahakari Gin Mill Limited vs State Of Gujarat & 4 on 25 May, 2015
Author: R.P.Dholaria
Bench: R.P.Dholaria
C/SCA/8774/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 8774 of 2015
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IDAR SAHAKARI GIN MILL 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
DS AFF.NOT FILED (N) for the Respondent(s) No. 1 - 4
MR DA SANKHESARA, ADVOCATE for the Respondent(s) No. 5
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CORAM: HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 25/05/2015
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 and Mr.DA. Sankhesara, learned advocate for respondent No.5.
At the outset, Mr.DA. Sankhesara, learned advocate for respondent No.5 made it clear that so far as the licence of the petitioner is concerned, eventhough he has applied for renewal on 09.05.2015, 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 Page 1 of 2 C/SCA/8774/2015 ORDER renewal, but before final publication of voters list, the licence of the petitioner has already been renewed. Therefore, 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