VITHALBHAI HANSRAJBHAI RADADIA Vs. A V VADHAR

JUDGEMENT

(1.) Rule, service of which is waived by learned advocate Mr Arun D.Oza for respondent Nos.1 & 2 in Special Civil Application No.3357 of 2000 and for respondents Nos.1 & 3 in other matters and learned advocate Mr Jayant Patel for respondent No.2 in Special Civil Application Nos.3022 to 3024 of 2000.

(2.) Since this group of four petitions, pertaining to election dispute, under Article 226 of the Constitution of India, raise common questions and also having nexus with the common election programme and the facts are interconnected, upon request, they are being disposed of, by this common judgment.

(3.) With a view to consider and adjudicate upon the merits of the petitions and the challenge against them, a short spectrum of facts, giving birth to this group of four petitions, may be highlighted, at the out outset.