VASIMRAJA SABBIRBHAI MALEK Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Ms.Aishvarya waives service of rule on behalf of respondent No.1, learned AGP Ms. Suman Motla waives rule on behalf of respondent No.2, learned Government Pleader Mr.G.H.Virk for respondent No.3 and learned advocate Mr.S.R.Keskani waives service of rule on behalf of respondent Nos.4 and 5.

(2.) This petition is filed challenging the order dtd. 10/6/2025 passed by Respondent No.3- Election Officer, Olpad Group Gram Panchayat, Taluka - Olpad; under which, the petitioner's nomination form after scrutiny, to contest the election for the post of Member of Ward No.12 of Olpad Group Gram Panchayat has been rejected.

(3.) Facts in brief as referred in the petition are as under: