MOHAN BUDHARAM SHAIKHA Vs. STATION ELECTION COMMISSIONER

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Ms.Aishvarya Gupta waives service of Rule on behalf of respondent No.1, learned Assistant Government Pleader Ms.Dharitri Pancholi waives service of Rule on behalf of respondent No.2 and learned advocate Ms.Trusha Patel waives service of Rule on behalf of respondent No.3.

(2.) With the consent of learned advocates appearing for the respective parties, this petition is taken up for final hearing today.

(3.) This petition is directed against the order dtd. 10/6/2025, passed by respondent No.1- election officer, whereby the objection raised by the petitioner in relation to wrong declaration made by respondent no.3, in the nomination form has been rejected.