AJITSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, petitioner herein has prayed the following reliefs:

(2.) Shri D.M. Thakkar, learned advocate appearing on behalf of the petitioner has submitted that despite the opinion submitted by the Regional Director of Municipalities, Rajkot dated 13.10.2009, addressed to the Director of Municipalities, State of Gujarat, no further action has been taken and/or steps have been taken against the respondent No.3 under Section 37 and 70(2) of the Gujarat Municipalities Act.

(3.) Under the circumstances, without further entering into the merits of the case and/or expressing anything on merits with respect to the allegations levelled against the respondent No.3, Director of Municipalities is hereby directed to look into the allegations made against the respondent No.3 as well as the report submitted by the Regional Director of Municipalities, Rajkot dated 13.10.2009 (Annexure B to the petition) and take appropriate action/steps and if the Director of Municipalities is satisfied and finds some substance in the allegations against the respondent No.3, then take appropriate decision in accordance with law and on merits under Sections 37 and 70(2) of the Gujarat Municipalities Act, after giving reasonable opportunity to all concerned. However, the said exercise shall be completed within a period of four months from the date of receipt of the present order.