RAMILABEN KANUBHAI PATEL Vs. BHRAHMKSHATRIYA NIRUPABEN NATWARLAL

JUDGEMENT

(1.) THE present petition has been filed by the petitioner under Art. 226 & 227 of the Constitution of India as well as under the Code of Civil Procedure and the Panchayats Act for the prayer that appropriate writ, order or direction may be issued quashing and setting aside the impugned order dated 6.6.2011 passed by the learned Principal Sr. Civil Judge, Dehgam, below Application Ex. 49 in Election Petition No. 2 of 2010 on the grounds set out in the memo of petition.

(2.) HEARD learned advocate Mr. A.M. Parekh for the petitioner and Ms. Nirupapben Natwarlal Bhrahmkshatriya, respondent No. 1.

(3.) IN view of these rival submissions, it is required to be considered whether the present petition can be entertained or not.