MANUBHAI HATHIBHAI PATEL Vs. SEJALBEN JANAKBHAI PATEL SARPANCH

JUDGEMENT

(1.) These petitions have been referred to Division Bench by learned Single Judge by an order dated 19.3.10. The learned Single Judge framed the following question for consideration of the Division Bench.

(2.) Brief facts of the cases are as follows :-

(3.) Special Civil Application No.12298/09 is filed Deputy Sarpanch of Zarola Gram Panchayat. He had filed complaint dated 18.4.08 against the Sarpanch of the village Panchayat who is respondent No.1 in the petition. In the said complaint made to the District Development Officer of Anand District, the petitioner had levelled allegations against the Sarpanch regarding misuse of her powers and irregularities in discharge of duties.