GULABBHAI KHALPABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Aniruddh Suchak, learned advocate for Mr.Zubin F. Bharda, learned advocate for the petitioners, Mr. Bhargav Pandya, learned Assistant Government Pleader for respondent no. 1 and Mr. Kaushal Pandya, learned advocate for the respondent no. 2 - Bilimora Municipality through video conference.

(2.) By this petition, the petitioner has prayed for quashing and setting aside the proposed action of the Urban Development & Urban Housing Department that is respondent no. 1 of resolving the Talodh Gram Panchayat merging its area with Bilimora Municipality by issuing appropriate order in this regard. The petitioner No.1 together with the Gram Panchayat has approached this court by way of this petition apprehending that the Gram Panchayat shall be merged with the Bilimora Municipality without considering the apprehension / objections of the Gram Panchayat.

(3.) In context of this prayer, it is required to be noted that the then Sarpanch of Talodh Gram Panchayat on behalf of the Gram Panchayat has approached this court by filing Special Civil Application No. 9170 of 2007 and the court on 05.04.2007 has passed the following order: