AHIR MERAMANBHAI MARAKHIBHAI Vs. PABUBHA VIRAMABHA MANEK

JUDGEMENT

(1.) The subject matter of this Election Petition is the General Election to the Gujarat Legislative Assembly held in December 2017, for the '82-Dwarka Constituency'. The respondent No.1 is the returned candidate.

(2.) The election of the respondent No.1 is challenged by the petitioner on the ground(s) pleaded in the petition. The respondent No.1 has filed written statement, contesting this petition. This Election Petition therefore need to go for trial, qua the issues, which arise from the pleadings of the parties and the material on record.

(3.) An Election Petition filed in the Gujarat High Court needs to be dealt with in accordance with the Gujarat High Court Rules,1993 (Chapter XXII thereof), read with the provisions of ORDER the Code of Civil Procedure, 1908.