VIPULBHAI NARVATBHAI RATHOD Vs. ELECTION OFFICER

JUDGEMENT

(1.) In all these petitions, as the issue raised by the concerned petitioner is similar, learned advocate appearing for the parties jointly requested that all these petitions be heard and decided together.

(2.) For the sake of convenience, the facts narrated in Special Civil Application No.14617 of 2020 are considered:

(3.) Heard learned advocate Mr. Padmraj K. Jadeja for the petitioners, learned Assistant Government Pleader Mr. Meet Thakkar for the respondent No.1 and learned advocate Mr. V.C.Vaghela for the respondent No.2.