HETALBEN NARENDRABHAI MUCHHADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Vide order dated 24.12.2019, this Court has passed following order :-

(2.) Learned APP states at bar that no amount has been misappropriated but proceedings has been initiated against the applicants under the provisions of Gujarat Panchayat Act as per communication dated 18.08.2018.

(3.) Rule. Learned A.P.P. and learned advocate Mr.M.R.Yagnik waive service of Rule for respondent Nos.1 and 2 respectively. Learned APP objects quashment of present proceedings on the premise of settlement.