PUSHPABEN BHARATBHAI SOLANKI Vs. STATE ELECTION COMMISSION, GUJARAT

JUDGEMENT

(1.) RULE. Learned advocates waive service of notice of rule for and on behalf of the respective respondents.

(2.) The amendment is allowed in terms of draft. Respondent No.3-Dashrathbhai Govabhai Vankar is allowed to be joined as a party respondent No.3 forthwith. Learned advocate Mr.Keshkani appears for respondent no.3 on caveat.

(3.) Learned advocate Ms.Aishvarya appearing for the respondent No.1 has tendered the compilation of the communications and also declaration of the result. The same are ordered to be taken on record.