ARJUNBHAI MANGABHAI NAYAK Vs. RAMESHBHAI BHULABHAI NAYAK

JUDGEMENT

(1.) Heard Mr.Tushar Mehta, learned counsel appearing for Mr.Sunil Joshi, the advocate on record representing the petitioner, at length and in detail.

(2.) The order dated 20th February, 2002, passed by the learned Civil Judge (Junior Division), Halol, in Election Petition No.3 of 2002, is under challenge in this Special Civil Application under Article 226 and 227 of the Constitution of India.

(3.) By the impugned order Election Petition filed by the petitioner under sub- section (1) of Section 31 of the Gujarat Panchayats Act, 1993, hereinafter called 'the Act', questioning the election of Mr.Rameshbhai Bhulabhai Nayak, the respondent No.1, as a member of the Panchayat, has been dismissed as barred by time.