MOMIN MUHAMMADALI ABDULRAHIM DUDHWALA Vs. KAMARALI GULAMMOHAMMAD GANDHI

JUDGEMENT

(1.) The present application has been filed by the applicant i.e. respondent No. 2 inter alia praying to hold and declare that the actions of the opponent No.4 ­Gujarat State Waqf Board and its Election Commissioner are contrary to the orders of this court dated 03.12.2019 and 10.12.2019.

(2.) This court, on 03.12.2019, has passed the order whereby, this court has observed thus:

(3.) Thereafter, the application being Miscellaneous Civil Application No.1 of 2019 was filed by the opponent No.4 ­Gujarat State Waqf Board on behalf of the Election Commissioner inter alia praying for extension of time to prepare a fresh list of voters as per the order passed by this court dated 03.12.2019.