VAJIR MENABEN SHANKARBHAI Vs. ELECTION COMMISSION

JUDGEMENT

(1.) MR. N. V. Anjaria, learned counsel for the State Election Commission has placed on record report dated 11. 09. 2007 of the Secretary, Gujarat State Election Commission along with the copy of the report dated 06. 09. 2007 of the Collector, Banaskantha.

(2.) ELECTIONS of the members of Gram Panchayat, Limbuni, Taluka Vav, Dist. Banaskantha were held on 10. 12. 2006. The Sarpanch of the Gram Panchayat was to be elected by all the voters in the village and members of the Panchayat were to be elected wardwise. The Upa-Sarpanch would then be elected by the elected members out of themselves. The seat of member to be elected from Ward No. 1 of the village was reserved for a lady candidate and two candidates contested " (i) Vajir Menaben Shankarbhai (petitioner) and (ii) Chaudhary Navuben Ramabhai (respondent No. 4 ). The polling took place on 10. 12. 2006 and counting took place on 12. 12. 2006.

(3.) ON 22. 1. 2007, respondent No. 4 -Chaudhary Navuben Ramabhai filed Election Petition No. 1 of 2007 in the Court of the learned Civil Judge (SD), Vav, Dist. Banaskantha with the following case:-