AMISHA CHIRAG SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this Misc. Civil Application, the petitioner has prayed for review of our order dated 6th September 2013 passed in Special Civil Application No. 8177 of 2013 and for passing a direction upon the respondents No. 1 to 4 to notify the election for the post of President, Godhra Municipality latest by 18th October 2013 and to conclude the entire process by 15th November 2013 on the basis of 2001 census figure in partial modification of our aforesaid order.

(2.) By the above Special Civil Application, a female councilor of Godhra Municipality had prayed for a declaration that the provisions of the Gujarat Municipalities [Reservation of SC, ST, BC, Women for the office of the President] 2nd Amendment Rules 2013 [the amended Rules, hereafter] is ultra vires, unconstitutional and violative of Articles 14, 15, 19 and 243T of the Constitution of India and Section 33 read with section 277 of the Gujarat Municipalities Act, 1963 [the Act, hereafter].

(3.) The case made out by the petitioner may be summed up thus: