JASODABEN AMITBHAI PATEL Vs. GULBIBEN VINODBHAI VARLI

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The petitioner, who happens to be the respondent in the Election Petition no.1 of 2017 filed in the Court of Principal Civil Court, Vapi has taken-?out this petition under Article-?227 of the Constitution of India with following prayers.

(3.) The date of result of the election happens to be 29th December 2016, whereunder the present petitioner was declared to have polled greater votes than the respondent no.1 hereinabove. The respondent no.1 preferred Election Petition under Section-?31 of The Gujarat Panchayats Act, 1993 and the petition was preferred on 13th January 2017. The present petitioner in fact appears to have preferred an application below Exh.11 under Order-?7 Rule-?11, which was turned-? down by the Court on 9th August 2017, which order had been challenged by the petitioner in the proceedings being Civil Revision Application No.395 of 2017 in which this Court on 10th October 2017 passed the following order.