LAWS(GJH)-2022-7-1562

PATEL JAYESHBHAI CHHOTABHAI Vs. ELECTION OFFICER, ASHISH MIYATRA

Decided On July 18, 2022
Patel Jayeshbhai Chhotabhai Appellant
V/S
Election Officer, Ashish Miyatra Respondents

JUDGEMENT

(1.) Heard Mr. V.C. Vaghela, the learned advocate appearing for the writ applicant and Ms. Nidhi Vyas, the learned Assistant Government Pleader appearing for the respondent Nos.1 and 2.

(2.) The writ applicant herein being aggrieved by the order passed by the respondent No.2 dtd. 30/5/2022 rejecting the objections filed by the applicant has approached this Court seeking the following prayers under Article 226 of the Constitution of India :- page 9 para 7

(3.) It appears that Notice came to be issued by this Court on 7/6/2022. The election to the aforesaid came to be held on 10/6/2022 and the results are duly declared, the election programme is duly produced at page 19.