ARSHIBHAI DEVABHAI DUVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The captioned writ petitions were heard at length. During the course of the arguments the learned advocates for the respective parties have agreed for passing the following order, without prejudice to their rights and contentions.

(2.) The elections are scheduled to take place on 21/11/2021.

(3.) Considering the prayers and grant of interim prayers at this stage, it is likely to create irreversible situation and therefore, the elections are permitted to take place as scheduled i.e. on 21/11/2021.