KANJIBHAI BABALDAS PATEL Vs. ADDITIONAL DEVELOPMENT COMMISSIONER

JUDGEMENT

(1.) The matter was called out twice. Learned advocate for the petitioner is not present. The present petition is filed against a show cause notice dated 5/10.9.1992, Annexure 'H' to the petition. By the said show cause notice certain irregularities are alleged to have been committed by the petitioner, who was Sarpanch of village Valam, Taluka Valam, District Mehsana at the relevant time. Instead of filing any reply to the said show cause notice, the petitioner approached this Court by way of the present Special Civil Application.

(2.) Looking to the contents of the show cause notice, nature of irregularities, the present petition cannot be entertained. No relief can be granted to the petitioner.

(3.) The petition is dismissed. Rule is discharged with no order as to cost. Interim relief is vacated.