Gujarat High Court
Kalubhai Chhitabhai Patel vs Gujarat State Election Commission & on 16 December, 2016
Author: Harsha Devani
Bench: Harsha Devani, A.S. Supehia
C/SCA/21023/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO.21023 of 2016
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KALUBHAI CHHITABHAI PATEL....Petitioner(s)
Versus
GUJARAT STATE ELECTION COMMISSION & 1....Respondent(s)
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Appearance:
MR MA KHARADI, ADVOCATE for the Petitioner(s) No.1
ADVANCE COPY SERVED TO GP/PP for the Respondent(s) No.2
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CORAM: HONOURABLE MS. JUSTICE HARSHA DEVANI
and
HONOURABLE MR. JUSTICE A.S. SUPEHIA
Date : 16/12/2016
ORAL ORDER
(PER : HONOURABLE MS. JUSTICE HARSHA DEVANI)
1. Mr. M.A. Kharadi, learned advocate for the petitioner has invited the attention of the court to the impugned order dated 13th December, 2016 whereby the petitioner's name has been rejected on the ground that the proposer had three children.
2. Issue notice returnable on 19th December, 2016. Direct Service is permitted today.
( Harsha Devani, J. ) ( A.S. Supehia, J. ) hki Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Dec 17 00:09:38 IST 2016