THAKORBHAI BHAGABHAI Vs. D

JUDGEMENT

(1.) The petitioner who was an exofficio member of Bardoli Taluka Panchayat by virtue of his office as Sarpanch of village Ten Gram Panchayat has challenged by this petition the order of suspension of January 13 1977 passed by respondent No. 1 and confirmed in appeal by respondent No. 2 under sec. 51 (1)of the Gujarat Panchayats Act 1961

(2.) No affidavit in reply has been filed on behalf of the respondents.

(3.) The impugned order is challenged on the following grounds:-