RAMDEVSINH PRAVINSINH GOHIL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Learned advocate Ms. Aishvarya Gupta waives service of notice of rule on behalf of respondent No. 1, Learned Government Pleader Mr. G. H. Virk with learned Assistant Government Pleader Ms. Dharitri Pancholi waives service of notice of rule on behalf of respondent Nos. 3 and 5 and learned Assistant Government Pleader Ms. Suman Motla waives service of notice of rule on behalf of respondent No. 4.

(2.) Urgent circulation was sought with the submission that the election held on 22/6/2025, of Parwala Gram Panchayat is in gross violation of the provisions of the Act and Rules and therefore, though the elections of Gram Panchayat have gotten over on 22/6/2025, the matter may be taken up on 23/6/2025, accordingly the matter is listed for hearing on 23/6/2025.

(3.) This petition is filed with the prayer to direct respondent no. 6 to cancel the nomination form of respondent no. 2, filled to contest election for the post of Sarpanch of Parwala Gram Panchayat, Tal. Umrala, Dist. Bhavnagar. It is case of the petitioner that respondent no.2 may be restrained to participate in the election scheduled on 22/6/2025, because he had not made the declaration correctly. Further prayer is made to direct respondent no.6 to take action against respondent no. 2, for making wrong declaration in nomination form. The prayer to withhold election results of Parwala Gram Panchayat, Tal.Umrala, Dist. Bhavnagar, for the year 2025, is also made.