HASMUKHBHAI KARAMSINHBHAI GAMBHAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Shri Jaiswal, 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 the learned advocates for the respective parties, the petition is taken up for final hearing today.

(2.) BY way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for an appropriate writ, direction and order to quash and set aside the impugned order dated 27.01.2015 passed by the Authorized Officer / Election Officer (Annexure A to the petition), by which, the objections raised by the petitioner against inclusion of the names of the members of the managing committee of respondent nos. 5 to 15 in the list of voters has been overruled.

(3.) THE facts leading to the present petition in nutshell are as under: