PAGI BHARATBHAI AMRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Neeraj Soni, learned Assistant Government Pleader waives service of notice of Rule on behalf of respondent No.1; Mr.Manish Patel, learned advocate waives service of notice of Rule on behalf of respondent No.2; respondent No.3- Talati-cum-Mantri is personally present in the Court and Mr.Harshad Patel, learned Advocate waives service of notice of Rule on behalf of respondent No.4.

(2.) In the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, the present petition is taken up for final hearing today.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for an appropriate writ, order and/or direction, quashing and setting aside the impugned order dated 03/05/2010 passed by respondent No.1 Officer on Special Duty and Deputy Secretary (Inquiry), Panchayat, Rural Housing and Rural Development Department in Revision Application No.21 of 2009 under Section 259 of the Gujarat Panchayats Act, by which, respondent No.1 has quashed and set aside the resolution dated 12/04/2010 by which Motion of No Confidence has been passed against respondent No.4 Sarpanch of Helodar Gram Panchayat.