ZALAK PARTHBHAI KHAMBHOLJA Vs. DILIP RAVAL, COMPETENT AUTHORITY

JUDGEMENT

(1.) RULE. Mr. Utkarsh Sharma, learned AGP, waives service of notice of rule for and on behalf of the respondent State authority. Mr. Chitrajit Upadhyay, learned advocate, waives service of notice in SCA No.11176 of 2020 for respondent No.1. However, other private respondents are the persons who applied jointly before the designated authority their interest is protected by learned advocate Mr. Chitrajit Upadhyay appearing for respondent No.1 in one matter only.

(2.) The petitioners by way of these petitions challenge the order dated 02.09.2020 passed by the Designated Authority appointed under the Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986, (hereinafter referred to as 'the Act'). Though the impugned order is passed against the petitioners in one proceedings only, they have challenged the impugned order by filing different petitions.

(3.) Dakor Nagarpalika has a strength of 28 elected members in the election held in the year 2018. The composition of elected members was under;