HANSABEN KIRITBHAI PATEL Vs. ALPABEN MAHENDRABHAI PARMAR

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) The petitioner, one of the opponents in Election Petition No. 2 of 2017 in the Court of Principal Civil Judge at Kapadwanj and appellant in Civil Misc Appeal No. 46 of 2017 in the Court of 3rd Additional District Judge at Nadiad, has approached this Court by way of this petition under Articles 226 and 227 of the Constitution of India with following prayers :

(3.) The facts in brief, as could be gathered from the memo of petition as well as order impugned deserve to be set out hereinbelow, in order to appreciate the controversy in question.