PATEL AMITKUMAR AMRUTBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Utkarsh Sharma, learned Assistant Government Pleader appearing for the State and Mr. H.S. Munshaw, learned advocate appearing for the Kheda District Panchayat waive service of notice of Rule.

(2.) In these petitions, under Article 226 of the Constitution of India, show cause notices issued by the District Panchayat, Kheda dated 12.12.2018 are challenged.

(3.) Facts in brief are as under: (Facts from Special Civil Application No. 20027 of 2018 are taken for the sake of convenience)