DIPTIBEN VINUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed by the petitioners for seeking direction to quash and set

(2.) After issuance of notice, the petitioners had filed Civil Application No.1 of 2020 praying for interim relief to the extent of restraining respondent Nos.2 to 6 from acting as members of Ode Municipality especially in view of the forthcoming election process for electing President and Vice President of the Ode Municipality which was declared by communication dated 10.08.2020 with the scheduled election on 24.08.2020.

(3.) Learned advocate for the petitioners submitted that the respondent Nos.2 to 6 have time and again sought for adjournment before this Court to frustrate the petition and to succeed in prolonging beyond the election scheduled on 24.08.2020 and therefore, requests the Court to take up the main matter finally.