REGENT COMPUTRONICS PVT. LTD.

Mukeshbhai Bhimjibhai Parmar Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

GUJARAT UNIVERSITY VS. N U RAJGURU [REFERRED TO]
ELECTION COMMISSION OF INDIA VS. ASHOK KUMAR [REFERRED TO]
SANT SADGURU JANARDAN SWAMI MOINGIRI MAHARAJ SAHAKARI DUGDHA UTPADAK SANSTHA VS. STATE OF MAHARASHTRA [REFERRED TO]
MANDA JAGANATH VS. K S RATHNAM [REFERRED TO]
MEHSANA DISTRICT CO OPERATIVE SALES AND PURCHASE UNION LIMITED VS. STATE OF GUJARAT [REFERRED TO]
DAHEDA GROUP SEVA SAHAKARI MANDLI LIMITED VS. R D ROHIT AUTHO OFFICER and CO OPERATIVE OFFICER MARKETING [REFERRED TO]
AZAMUKHI DANGAR UTPADAKONI SAHAKARI MANDALI LTD VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution Of India, the petitioner has challenged the order dated 30/12/2019 passed by the Respondent No.3 by which the objections of the petitioner of inclusion of the names of the Respondent Nos.5 to 8 Societies in the voters' list in the constituency of "co-operative marketing societies" for the purposes of the election of the APMC Dahod have been rejected.

(2.) Facts in brief leading to the filing of the present petition are as under:

(3.) The prayers in the petition read as under:

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MUKESHBHAI BHIMJIBHAI PARMAR Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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