MAHESHBHAI BHIKHABHAI VASAVA Vs. ELECTION COMMISSION

JUDGEMENT

(1.) By this writ application under Article 226 of the Constitution of India, the writ applicant has prayed for the following reliefs;

(2.) The facts, giving rise to this writ application may be summarized as under;

(3.) Mr. V.C. Vaghela, the learned counsel assisted by Mr. Anil H. Patel, the learned advocate appearing for the writ applicant vehemently submitted that the declaration of the result of the ward No.5 could be said to be absolutely illegal and contrary to the provisions of the Gujarat Municipalities Act, 1963 (for short "the Act, 1963") and the Gujarat Municipalities (Conduct of Election) Rules, 1994 (for short "the Rules, 1994").