Natwarsinh Sardarsinh Mahida vs The Gujarat State Election ...
2021 Latest Caselaw 2913 Guj

           C/SCA/12729/2020                                              ORDER



             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/SPECIAL CIVIL APPLICATION NO. 12729 of 2020
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=
                NATWARSINH SARDARSINH MAHIDA
                            Versus
  THE GUJARAT STATE ELECTION COMMISSION THROUGH THE CHIEF
                      ELECTION OFFICER
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Appearance:
MR PS CHAMPANERI(214) for the Petitioner(s) No. 1
GOVERNMENT PLEADER(1) for the Respondent(s) No. 2
MS ROOPAL R PATEL(1360) for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE J.B.PARDIWALA
        and
        HONOURABLE MR. JUSTICE ILESH J. VORA

                         Date : 19/02/2021
                             ORAL ORDER

(PER : HONOURABLE MR. JUSTICE J.B.PARDIWALA)

We have heard Mr. P.S.Champaneri, the learned counsel appearing for the writ applicant, Ms. Roopal R. Patel, the learned counsel appearing for the State Election Commission and Mr. Trupesh Kathiriya, the learned AGP appearing for the respondent No.2.

In view of the judgment of this Court pronounced in the case of Dineshbhai Chhaganbhai Gamit Vs. Gujarat State Election Commission & Anr. [Special Civil Application No.1429 of 2021 and allied matters, decided on 10.02.2021], this writ application also fails and is hereby rejected.

(J. B. PARDIWALA, J)

(ILESH J. VORA,J) SUCHIT