RAJESHBHAI LALJIBHAI SAKHIYA Vs. ELECTION COMMISSION OF INDIA

JUDGEMENT

(1.) The petitioner, who happens to the polling agent of the contesting candidate in the Loksabha Election has approached this Court under Article 226 of the Constitution of India with following prayers.

(2.) Thus, what is essentially prayed for is a direction to the respondent-Election Commission of India for declaring 113 polling booths/polling stations of 73 Gondal Legislative Assembly Constituency as critical polling stations and deploy Military/Para Military and other security force with all necessary machinery for free and fair election and direction mandamus or writ for permitting the contesting candidates to appoint polling agents who are not residents of that polling stations/village.

(3.) This Court on 18/04/2019, issued notice making it returnable on 22/04/2019 i.e. today.