BHAVNABEN RAMNIKBHAI GARVA Vs. ELECTION COMMISSIONER

JUDGEMENT

(1.) Heard Mr. Sandip Patel, learned advocate for the petitioner, Mr. Jayneel Parikh, learned Asst. Government Pleader for the State authorities and Ms. Roopal Patel, learned advocate appearing for the State Election Commission.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for following reliefs:

(3.) The record indicates that the election programme for the election of the concerned gram panchayat is published on 22/11/2021 which reads as under: