CHIRAGGIRI GUNVANTGIRI GOSWAMI Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) Heard Mr. Vasant R. Barot, learned advocate for the petitioner, Ms. Dimple A. Thaker, learned advocate for respondent no.1 and Ms. Jyoti Bhatt, learned Assistant Government Pleader for respondents no.2 and 3.

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

(3.) In response to the notice issued by this Court, the respondent authority has filed an affidavit-in-reply, wherein it is averred thus:-