AMALSAD VIBHAG VIVIDH KARYAKARI SAHAKARI KHEDUT MANDLI LIMITED AND ORS Vs. ELECTION COMMISSION GUJARAT STATE AND ORS

JUDGEMENT

(1.) AS common question of law and facts arise in this group of petitions, they are disposed of by this common order.

(2.) IT appears that in exercise of powers under section 160(1)(b) of the Representation of People Act, 1951 [hereinafter referred to as "Act"], the respondent No.2 herein Assistant Returning Officer, 25NavsariParliamentary Constituency and Assistant Collector, Navsari has passed an order of requisitioning the vehicles and by impugned communication dated 05.03.2014, the respective petitioners are called upon to handover the respective vehicles, for the purpose of election duty.

(3.) IN response to the notice issued by this Court, Shri Biren Vaishnav has appeared on behalf of the Election Commission. Shri Percy Kavina, learned Counsel has appeared with Shri Biren Vaishnav, learned advocate appearing on behalf of the respondents more particularly respondent No.1 Election Commission.