REGENT COMPUTRONICS PVT. LTD.

Sukeshbhai Meghjibhai Bavalia Appellant

V/S

STATE ELECTION COMMISSION Respondents

Referred Judgements :-

KARNAIL SINGH VS. ELECTION TRIBUNAL HISSAR [REFERRED TO]
PRAHLADDAS KHANDELWAL VS. NARENDRA KUMAR SALAVE [REFERRED TO]
VIRINDAR KUMAR SATYAWADI VS. STATE OF PUNJAB [REFERRED TO]
BRIJENDRALAL GUPTA VS. JWALAPRASAD [REFERRED TO]
RAHIM KHAN VS. KHURSHID AHMED [REFERRED TO]
RAKESH KUMAR VS. SUNIL KUMAR [REFERRED TO]
RAMESH ROUT VS. RABINDRA NATH ROUT [REFERRED TO]
KALIDAS KARSANBHAI CHAVDA VS. RETURNING OFFICER VADODARA JILLA PANCHAYAT ELECTIONS [REFERRED TO]
BARIA AMBABEN VIKRAMBHAI VS. STATE OF GUJARAT [REFERRED TO]

JUDGEMENT

(1.) By this writ-application under Article 226 of the Constitution of India, the writ-applicants, desirous of contesting election to the Botad District Panchayat, have prayed for the following reliefs :

(2.) The facts giving rise to this writ-application in the words of the writ-applicants themselves, as pleaded in the memorandum of the writ-application, are as under :

(3.) Thus, it appears that the nomination forms of the writ-applicants for the purpose of contesting the ensuing Botad District Panchayat election came to be rejected by the Returning Officer vide order dated 15th February 2021 (Annexure-D collectively). One such order reads thus :

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SUKESHBHAI MEGHJIBHAI BAVALIA Vs. STATE ELECTION COMMISSION

Referred Judgements :-

JUDGEMENT

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