AMBALAL AMBUBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Shri Dhawan Jayswal, learned AGP waives service of notice of Rule on behalf of the respondent. In the facts and circumstances of the case and with the consent of learned advocates appearing on behalf of the respective parties, present Special Civil Application is taken up for final hearing today. 1. By way of this petition under Article 226 of the Constitution of India, petitioner has prayed for an appropriate writ, direction and order to quash and set aside the impugned order dated 30.09.2014 [annexureA to the petition] by which the Returning / Election Officer of the Sabarkantha District Central Cooperative Bank Ltd. has rejected the nomination form of the petitioner which was submitted for the election of the Director/Member of the Board of Directors of the said Bank.

(2.) FACTS leading to the present Special Civil Application in nutshell are as follows:

(3.) SHRI B.S. Patel, learned advocate appearing on behalf of the petitioner has vehemently submitted that the Election / Returning Officer has materially erred in rejecting the nomination form of the petitioner that too on the objection raised by the respondent No.3, who had no authority to raise objection against the nomination form / paper of the petitioner.