BHUPAT RAMJI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Respective Advocates waive service of process.

(2.) . Petitioners, who are residents of Amaletha village, situated in Taluka Nandod, Narmada District, have approached this Court by filing a petition under Art. 226 of the Constitution of India, making a grievance that the Village Panchayat constituted under the Gujarat Panchayats Act, 1993 (hereinafter referred to as "The Panchayats Act") is not discharging its duties properly, and therefore, writ is required to be issued not only against the Panchayat, but against respondent No. 5, who is taking advantage of the situation.

(3.) . Few relevant facts are required to be narrated which are as under :- Respondent No. 5 is a Company, having its factory within the limits of Village Amaletha. Under the Panchayats Act, there is a provision for levy of taxes and fees by Village Panchayat. The relevant portion of Sec. 200 reads as under :-