SURESHBHAI DALABHAI ROHIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Gajendra Baghel, learned counsel for the petitioner, Ms. Jyoti Bhatt, learned Assistant Government Pleader for the respondent State.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed as under:

(3.) The Notification for election to the election of Samarada Gram Panchayat is already published and various stages have already commenced and hence, election is well under way. The actual voting is scheduled on 19/12/2021. It clearly appears from the prayers that Notification dtd. 16/10/2021 is challenged by the petitioner by filing this petition on 13/12/2021 for election that is to be held on 19/12/2021. We have given charge which shows that even on merits the allotment of seats is proper and as per Gujarat Village Panchayats Election of Sarpanch (Manner of Allotment of Reserved Offices of Sarpanch By Rotation) Rules, 1994.