THAKOR VIKRAMSINH BABUSINH Vs. ELECTION OFFICER- SIDDHPUR TALUKA SAHAKARI KHARID VECHAN SANGH LIMITED & 1

JUDGEMENT

(1.) RULE. Mr.Patel, learned AGP waives notice of rule. Mr.Satyam Chhaya, learned counsel appears for private respondent in all the petitions and waives service of Rule. With the consent of all the learned advocates, the petitions are finally heard.

(2.) Only question which is required to be considered in the present matters is as to whether it is mandatory to have the proposer and seconder of the nomination form in a case number of voters in that particular constituency is five or less.

(3.) The case of the petitioners appears to be that the respective petitioners filed nomination form for contesting the election of respective constituency at the ensuing elections of Siddhpur Taluka Kharid Vechan Sangh Limited. The number of voters in the respective constituencies were five. When the petitioners submitted the nomination forms, there were signatures of proposer and seconder from the different constituency. The private respondent submitted objection to the nomination form of the respective petitioner before the Election Officer. The Election Officer after hearing both the sides, rejected the nomination form of the respective petitioner. It is under these circumstances, the present petition before this Court.