BABUBHAI JETHABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) . Since a common question of law, namely whether the residents/ Gram Panchayat are required to be heard while reconstituting or abolishing talukas or shifting one village from one taluka to another taluka, arises in these appeals, both these Letters Patent Appeals are required to be heard and disposed of by this common judgment.

(2.) . Letters Patent Appeal No. 699 of 2000 arises out of the judgment and order dated 20.10.2000 passed by the learned single judge in Special Civil Application No. 14 of 2000. The said writ petition was filed by ten members of Kahoda Gram Panchayat and one resident of Kahoda, challenging the Government notification dated 31.12.1999 shifting village Kahoda from Sidhpur taluka of Patan District and placing it in Unjha taluka of Mehsana District.

(3.) . It may be stated that prior to reconstitution of the districts and talukas in October 1997, Kahoda was in Sidhpur taluka of Mehsana District. Mehsana District was bifurcated into Mehsana District and Patan District. Sidhpur Taluka also came to be bifurcated into Sidhpur Taluka placed in Patan District and Unjha taluka placed in Mehsana District. Thereafter vide notification dated 15.10.1997, village Kahoda came to be included in Unjha taluka. By subsequent notification dated 4.12.1997, Kahoda was shifted from Unjha taluka and included in Sidhpur taluka. By the impugned notification dated 31.12.1999, Kahoda has again been shifted from Sidhpur taluka to Unjha taluka.