MOHMED JAVID ABDULMUTLIB PIRZADA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ application has been filed under Article 226 of the Constitution of India seeking the following prayers:-

(2.) The writ-applicants herein are aggrieved by the impugned order dtd. 27/11/2021 passed by the respondent no.3 Authorised Officer deleting the name of the writ-applicants from voters' list of agriculturist constituency, Vankaner, which reads thus :-

(3.) The facts as stated by the writ-applicants germane to the adjudication of the present writ-petition read thus:-