DULABHAI LAKHMANBHAI DODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with following prayers:-

(2.) Learned Advocate for the petitioner submitted that the petition is filed on account of inaction on the part of respondent No.2 in not deciding the representations of the petitioner. The representations were made with regard to corrupt practices and illegalities committed in the management and affairs of Khadadhar Gram Panchayat. The allegations made in the representations are also relating to misappropriation of Government funds which were meant for development activities and the office bearers and other Government servants are hand-in-glove in committing such illegalities and misappropriation. It is submitted that therefore, respondent No.2 is not acting in deciding the representations and in the interest of public at large of village Khadadhar.

(3.) Having considered the submissions of learned Advocate for the petitioner and having perused the nature of allegations made in the various representations, the Court deems it fit to partly allow the petition and direct respondent No.2 to consider the allegations made in the representation dated 29.01.2020 and communicate the outcome of the same to the petitioner within a period of four weeks from the date of receipt of this petition.