J.B.PARDIWALA,J. - (1.) Since the issues raised in both the captioned writ­applications are the same, those were taken up for hearing analogously.
(2.) By this writ­application under Article­226 of the Constitution of India, the writ­applicant - a candidate, who is to contest the ensuing Panchayat Election, has prayed for the following reliefs:­ "6(A) Be pleased to issue a writ of mandamus or writ in the nature of or any other appropriate writ, order or directions, directing the respondent authorities more particularly respondent Nos.1 and 2 to declare 19 polling booths/polling stations of 8­Charakhdi Rajkot District Panchayat Constituency as referred in the representation dated 03.02.2021 of the petitioner as critical polling stations and deploy additional police force in the said polling stations. (B) Be pleased to issue a writ of mandamus or writ in the nature of mandamus or any other appropriate writ, order or directions, directing the respondent authorities that CCTV Cameras be installed and be made available at the time of polling in the 19 polling booths/poling stations of 8­Charakhdi Rajkot District Panchayat Constituency seat. (C) Pending admission, hearing and final disposal of the petition, be pleased to direct the respondent Nos.2 and 3 to immediately take appropriate steps for installation of the CCTV Camera at the 19 polling booths/polling stations of 8­Charakhdi Rajkot District Panchayat Constituency seat. (D) Be pleased to grant such other and further relief/s as deemed just and proper by this Hon'ble Court in the interest of justice."
(3.) It appears from the materials on record that the writ­applicant has filed his candidature to contest the Rajkot District Panchayat Election scheduled to be held on 28th February 2021. The writ­applicant has been issued a ticket by the Indian National Congress Party. The apprehension expressed by the writ­applicant in the present writ­application is with regard to the few very sensitive polling booths, more particularly, of the Kolithad Constituency and Charakhdi Constituency.;