SANGADA SANJAYKUMAR RAMESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. V.M. Damore, learned advocate for the petitioner and Ms. Dhwani Tripathi, learned AGP for the State Government authorities.

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

(3.) Ms. Dhwani Tripathi, learned AGP for the State Government authorities submitted that the elections had taken place as per the election programme.