LAWS(GJH)-2013-2-360

INDRABHAI KALAJI TUVAR Vs. ELECTION OFFICER,DHANERA NAGARPALIKA

Decided On February 04, 2013
Indrabhai Kalaji Tuvar Appellant
V/S
Election Officer,Dhanera Nagarpalika Respondents

JUDGEMENT

(1.) LEAVE to join State Election Commission as party respondent in both the petitions and Ms.Rupal Patel, learned Counsel appears for State Election Commission.

(2.) IN both the petitions, as common questions arise for consideration, they are being considered simultaneously.

(3.) WE have heard Mr.Dipen Desai, learned Counsel for the petitioners, Mr.Rakesh Patel, learned AGP for respondent Nos.1 and 2, Ms.Rupal Patel, learned Counsel for respondent No.3 ­ State Election Commission and Mr.Mahendra Vora, learned Counsel for respondent No.2 in both the petitions.