REGENT COMPUTRONICS PVT. LTD.

GHANSHYAMBHAI KANTILAL SOLANKI Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

SHIVPRASAD UMASHANKER VS. MUNICIPALITY OF PALITANA [REFERRED TO]
STATE OF GUJARAT VS. KISHORCHANDRA A CHHAYA [REFERRED TO]
GEETABEN BHARATBHAI PATEL VS. STATE OF GUJARAT [REFERRED TO]
DEVABHAI PARBATBHAI AVADIA VS. DISTRICT COLLECTOR [REFERRED TO]
RAJUBHAI MOTILAL PADHIYAR VS. STATE OF GUJARAT [REFERRED TO]
SUVARNABEN CHETANBHAI RAVAL VS. STATE OF GUJARAT [REFERRED TO]
VIPULBHAI M. CHAUDHARY VS. GUJARAT COOPERATIVE MILK MARKETING FEDERATION LTD. AND ORS. [REFERRED TO]
LALJIBHAI DHANJIBHAI UNAGAR VS. KHAMBHA TALUKA PANCHAYAT [REFERRED TO]
PADMINI SINGHA VS. STATE OF ASSAM & OTHERS [REFERRED TO]
GANESH SUKHDEO GURULE VS. TAHSILDAR SINNAR [REFERRED TO]

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader Mr. Dhawan Jayswal waives service of notice of Rule on behalf of the respondent - State and learned Advocate Mr. Mehul Sharad Shah waives service of notice of Rule on behalf of the respondent No.4 - Mehsana Municipality.

(2.) This petition under Article 226 of the Constitution of India is filed seeking declaration that the no confidence motion against the petitioner is defeated and the Resolution No.368 dated 02.03.2020 with regard to the same be quashed and set aside.

(3.) The case before the Court is with regard to the no confidence motion moved against the petitioner and successfully passed thereby resulting in cessation of the petitioner as President of Mehsana Municipality.

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GHANSHYAMBHAI KANTILAL SOLANKI Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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