SARIFABEN ISUBBHAI MAHETAR Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) " A judge should value independence above gold, not for his or her own benefit, but because it is of the essence of the rule of law." - Lord Chief Justice Phillips Dr. Barrack in his book 'The Judge in a Democracy' has very eloquently described the role and function of a judge:

(2.) The case put up by the writ applicants, in their own own words, as pleaded in the memorandum of the writ application, is as under;

(3.) The facts of this case, as pleaded and referred to above, are quite gross and disturbing. The letter addressed by the Election Officer, Palitana Nagarpalika dated 13th February, 2021 to three office bearers of the political party, Annexure-E to this writ application, is more disturbing and self-explanatory. The true English translation of the same is as under;