CHAUHAN GABHABHAI DEVATBHAI Vs. DIRECTOR

JUDGEMENT

(1.) The present writ-application is instituted under Article 226 of the Constitution of India challenging the impugned order dtd. 24/1/2022 passed by the respondent No.2 Election Officer, General Election Agriculture Produce Market Committee, Mahuva whereby nomination form submitted by the writ applicant for the post of Member of Agricultural Produce market Committee, Mahuva from the agricultural constituency is rejected.

(2.) The brief facts germane for adjudication of the present writ application are stated thus :-

(3.) Being aggrieved by the impugned order dtd. 24/1/2022, the writ applicant is constrained to approach this Court seeking indulgence under Article 226 of the Constitution of Indian. The writ-applicant has prayed for the following reliefs :-