MANJULABEN PRAKASHKUMAR CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Since the issue raised in these writ petitions is common, the same were taken up for final hearing together and are disposed of by this common judgement.

(2.) In Special Civil Application No.723 of 2017, the petitioner has assailed the order dated 13.01.2017 passed below Exh.1, by the Judicial Magistrate, First Class, Mansa, in Election Petition No.1 of 2017, whereby the interim prayer for staying the implementation and operation of the result dated 29.12.2016 declared in favour of respondent No.3 by the Election Commission is rejected.

(3.) In Special Civil Application No.1507 of 2017, the petitioners have challenged the Order dated 23.01.2017 passed below application Exh.5 in Election Petition No.1 of 2017 whereby the elected representatives have been restrained from discharging their administrative powers and recounting is also ordered.