LAHERI LADHARAM GARVA Vs. STATE ELECTION COMMISSION

JUDGEMENT

(1.) Rule. Mr. D. K. Puj, learned advocate waives service of notice of rule on behalf of the contesting respondent, that is, respondent No.3 and Ms. Roopal Patel, learned advocate waives service of notice of rule on behalf of the respondents No.1 and 2.

(2.) Having regard to the controversy involved in the present case, which lies in a very narrow compass, the matter was taken up for final hearing today.

(3.) Being aggrieved by the order dated 18.1.2017 passed by the learned Principal Civil Judge, Naliya, District Kachchh below applications Exhibit-9 and 10 in Election Petition No.2 of 2017, the petitioner has filed the present petition.