KANCHAN RAJU LAKHANI Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) Heard Mr. Aum Kotwal, learned advocate for the petitioner, Ms. Jyoti Bhatt, learned Assistant Government Pleader for the respondent State and Mr. Maulik Shelat, learned advocate for the respondent no.3.

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

(3.) The Division Bench of this Court in the case of Dineshbhai Chhaganbhai Gamit vs. Gujarat State Election Commission reported in 2021(2) GLH 281, following the judgment of the Hon'ble Supreme Court in the case of Anugrah Narain Singh and Another vs. State of UP and Ors reported in 1996(6) SCC 303, has observed thus: