ISMAILBHAI HAJI AHEMADBHAI VAHORA Vs. DILIPBHAI KABHAYBHAI CHAUHAN

JUDGEMENT

(1.) The petitioner has challenged the order dated 6th May 2017 passed by the learned Principal Senior Civil Judge, Anand below Exh.22 in Election Petition no.2 of 2017 whereby the application filed by the petitioner to transfer Election Petition in the Court of learned Civil Judge (J.D.), is dismissed.

(2.) We have heard Mr. Ashish M. Dagli, learned advocate for the petitioner and Mr. C. B. Upadhyaya, learned advocate for the respondent nos.1 and 2 and Ms. Roopal Patel, learned advocate for respondent no.4.

(3.) The brief facts giving rise to the present petition are that the Gram Panchayat Election of Village Gamdi, Taluka - District Anand was held. The petitioner was elected as Sarpanch defeating respondent no.1. The respondent no.1 preferred Election Petition no.2 of 2017 initially in the Court of learned Civil Judge (J.D.), Anand to declare the election of the petitionerherein to be void and other ancillary reliefs. It appears that the Election Petition was not accepted by the learned Civil Judge (J.D.), Anand and by virtue of office order passed by the Principal District Judge, Anand the petition was placed before the learned Senior Civil Judge, Anand for hearing and disposal in accordance with law.