MUKESH NAGARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Apurva Dave, 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 Kalsar Village 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.