JITENDRASINH AMARSINH CHAUHAN Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) Heard Mr. Dharmesh C. Gurjar, learned advocate for the petitioner and Mr. Ayan Patel, learned Asst. Government Pleader for the State authorities and Ms. Dimple Thaker, learned advocate for the State Election Commission.

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

(3.) We have considered the reply filed by the respondent authorities. The election programme of the elections of panchayat in question is as under:-