PATEL NATHABHAI HEGOLABHAI Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) Issue notice returnable on 23.03.2020. Mr. Ronak Raval, learned Assistant Public Prosecutor waives service of notice for and on behalf of respondent No.2.

(2.) Petitioner is before this Court seeking following reliefs: ?

(3.) We have heard learned advocate Mr. Champaneri learned advocate for the petitioner and Ms. Manisha Lavkumar, learned Government Pleader appearing with Mr.Ronak Raval, learned Assistant Public Prosecutor for respondent No.2, on seeking instructions from the respondent No.4, submits that so far no process has been initiated pursuant to the communication received from the Collector, Banaskantha dated 02.03.2020. She further submits that the papers since are not received from other side, it may take about a week's time to receive instructions.