PRAVIN KHENGARBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Considering the exigency in the matter and with the consent of learned advocates for the parties, the matter was heard finally.

(2.) Rule. Learned AGP Mr. Sahil Trivedi waives service of Rule on behalf of respondent No. 1 - State and learned advocate Mr. Kirtan Mistry waives on behalf of respondent No. 2.

(3.) The petitioners by way of present petition has challenged the impugned order dated 05.08.2019 passed by the respondent No. 1 in Dispute application No. 9 of 2018 (Annexure A), whereby the respondent No. 1 has dismissed the said Dispute Application filed by the petitioners under the provisions contained in the Gujarat Provisions For Disqualification of Members of Local Authorities for Defection Act, 1986 (hereinafter referred to as 'the said Act') and the Rules made thereunder.