NAGJIBHAI KARSHANBHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BOTH the petitions challenge validity of Rule 9 (2) of Gujarat Municipalities (President and Vice President) Election Rules, 1964 as amended by Gujarat Municipalities (President and Vice President) Election (Amendment) Rules, 1987.

(2.) LEARNED counsel for the petitioner agreed that the challenge was made at the relevant time when the elections to the post of President and Vice President in Amreli district were held way back in the year 1994. Since the main purpose itself is lost, validity of Rule is not examined in these petitions leaving the question open to be examined in the appropriate proceedings, if so raised in future. The petitions disposed of accordingly. Rule is discharged.