RAMESHBHAI SUMATBHAI HUMBAL Vs. LAXMANBHAI TEJABHAI KHATARIYA

JUDGEMENT

(1.) Rule. M/s. D.K. Puj, Shrey H. Dave & Dipen K. Dave, learned advocates waives service of notice of Rule on behalf of respondent nos. 1, 2 and 3 respectively. By consent of the parties, Rule is fixed forthwith.

(2.) The petitioner, who happened to the petitioner in Election Petition No. 1 of 2017 in the Court of Principal Civil Judge, Bhachau, has approached this Court by way of this petition under Article 226 of the Constitution of India, inter-alia seeking following reliefs :

(3.) Facts in brief, as could be gathered from the memo of petition deserve to be set out as under :