PUNABHAI DEVABHAI RATHOD Vs. THE DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondents No.1 and 2 and learned Advocate Mr. H.S. Munshaw waives service of notice of Rule on behalf of the respondents No.3 and 6.

(2.) This petition under Article 226 of the Constitution of India is filed with the prayer as under :-

(3.) The issue pertains to respondents No.4 and 5 who had remained absent from the meeting for a period of four months and had therefore, incurred cessation of membership in the Gram Panchayat of Ranmalpur Village.