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Virendrasinh Mafaji Vaghela v. State of Gujarat - (High Court of Gujarat) (23 Oct 2015)

Gujarat HC quashes Gujarat Election Commission's order to postpone elections

Election

The Gujarat High Court held Gujarat Election Commission’s act of postponing elections to be illegal. It opined that the recent unrest in the State was insufficient to conclude an impossibility to hold elections. “If such situations are conceived as a valid ground to postpone the election the desire of the constitution to substitute the outgoing elected body with the newly elected body would never be fulfilled”, the Court added. Further, recent Ordinances by the State Government amending various Acts pertaining to Municipal Corporations were held to be unconstitutional.

Tags : ORDINANCE CONSTITUTION GUJARAT MUNICIPAL ELECTION

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