AMARSHIBHAI MOHANBHAI KAGATHARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to delete ground 11(E) of the petition.

(2.) In this petition under Article 226 of the Constitution of India, the petitioner has prayed for a writ, order or direction for quashing and setting aside the impugned order dated 10.12.2020 passed by the respondent No.1 Deputy Collector and Election Officer and further for a direction that the name of the respondent No.3 be deleted from the final Voters' List of Dhrol Constituency in the election of the Jamnagar District Co-operative Bank.

(3.) Facts in brief are as under: