DIMPAL DEVENDRABHAI PANDYA Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) Heard learned advocates appearing for the respective parties.

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

(3.) It is submitted that the elections were held on 19/12/2021 and the election programme is as under:- Election Programme <FRM>JUDGEMENT_1548_LAWS(GJH)1_2022_1.html</FRM>