CHANDRAKANT DAHYABHAI PATEL Vs. RAJNIKANT JASHBHAI PATEL

JUDGEMENT

(1.) THIS petition has been preferred challenging order dated 22/09/2009 made in Election Petition No. 9 of 2009 read with Exhibits 2 and 7 in the said Election Petition, more particularly the order below Exh. 2 which reads as under:

(2.) AT the election of Kheda Jilla Madhyasth Sahkari Bank Ltd. , the petitioner and respondent No. 1 were pitted against each other. Respondent No. 1 challenged the result of election declared by the Election Officer for constituency of Vibhag-II wherein the difference of votes between the petitioner and respondent No. 1 was of one vote. The Election Petition has been admitted by the Gujarat State Co-operative Tribunal (the Tribunal) while injunction / stay application Exh. 7 has been rejected. However Exhibit 2 has been allowed.

(3.) ACCORDING to learned Advocate for the petitioner the entire exercise is unwarranted and the impugned order made by the Tribunal has resulted in giving undue advantage to respondent No. 1.