KHOKHAR KAMILHUSEN SIKANDARKHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Ankur Oza, learned advocate for the petitioner and Ms. Jyoti Bhatt, learned Asst. Government Pleader for the State authorities.

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

(3.) The Hon'ble Division Bench of this Court in the case of Dineshbhai Chhaganbhai Gamit v. Gujarat State Election Commission in Special Civil Application No.1429 of 2021 with allied matters dtd. 10/2/2021 has observed thus: