BHRAHMKSHATRIYA BHAGAVTIBEN KHETSINHBHAI Vs. SHANKARBHAI LAGDHIRBHAI CHAUDHARY

JUDGEMENT

(1.) Heard learned advocate Mr. Girish M. Das for the petitioner.

(2.) This petition is filed challenging the election of opponent no.1 under Sec. 80 and 81 of the Representation of Peoples Act, 1951 (For short "the Act, 1951") as amended by the Election Laws (Amendment) Act, 2021 by the petitioner who was one of the candidates of election in the voter list of election constituency being constituency No.8-Tharad of Gujarat State Assembly General Elections -2022.

(3.) The petitioner has initially filed election petition in Gujarati vernacular language and thereafter translated copy was submitted and therefore, this election petition though filed in the year 2023 was not heard for a considerable long time on one pretext or another and due to time sought by the petitioner from time to time.