UMARBHAI JUMABHAI MUSANI Vs. P S SHAH SECRETARY

JUDGEMENT

(1.) RULE . On advance copy being served to Ms. Roopal Patel, learned advocate under the instructions from Law Officer of respondent no.1Shri Modi, waives service of notice of Rule on behalf of respondent no.1.

(2.) IN the facts and circumstances of the case and with the consent of the learned advocates for the respective parties, the matter is taken up for final hearing today.

(3.) IT appears that the election of Jetpur Navagadh Nagarpalika was declared by respondent no.1 by an order dated 12.1.2013 and pursuant to the said notification, respondent no.2 declared the election programme of Jetpur Navagadh Nagarpalika by order dated 19.1.2013. As per the election programme the nominations were to be accepted from 24.1.2013 and the scrutiny of the nomination was to be held on 28.1.2013. The last date for withdrawal of nomination was 29.1.2013 and the voting if necessary is to be held on 10th February 2013.