HARDEVSINH BALWANTSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As common question of law and facts arise in both these petitions and are with respect to similar prayers, both these petitions are disposed of by this common judgement and order.

(2.) In both these petitions, the respective petitioners have, as such, challenged the impugned Notification dtd.16/3/2010 issued by the State Government Agriculture and Cooperation Department in so far as nominating the respondent Nos.4 to 12 of Special Civil Application No.3542 of 2010 as members of newly constituted Rajkot-Lodhika Agricultural Produce Market committee. It is also further prayed for an appropriate writ, order and/or direction directing the concerned respondents State authorities to comply with the orders passed by this Court dtd.30/1/2009 in Special Civil Application No. 11520 of 2008; order dtd.9/2/2010 passed in Special Civil Application No. 8435 of 2009 as well as interim order passed by this Court in Special Civil Application No. 1562 of 2010 and to nominate only those persons as members who were members of the old Market Committee as on 20/3/2004 (considering sec.54(2) of the Agriculture Produce Market Committee Act, 1963, hereinafter referred to as the Act).

(3.) After both the petitions were heard by this Court at length on last occasions, the matters were adjourned to today for dictation of the order and at the request of Mr.P.K. Jani, learned Government Pleader so as to enable him to get further instructions in the matter.