REGENT COMPUTRONICS PVT. LTD.

KESHABHAI PANABHAI SOLANKI Appellant

V/S

Dahyaji Babaji Thakor And Ors Respondents

Referred Judgements :-

GADDE VENKATESHWARA RAO VS. GOVT OF A.P. [REFERRED TO]
JASBHAI MOTIBHAI DESAI VS. ROSHAN KUMAR HAJI BASHIR AHMED [REFERRED TO]
FERTILIZER CORPORATION KAMGAR UNION REGD SINDRI VS. UNION OF INDIA [REFERRED TO]
S P GUPTA V M TARKUNDE J L KALRA IQBAL M CHAGLA MISS LILY THOMAS A RAJAPPA UNION OF INDIA D N PANDEY R PRASAD SINHA VS. UNION OF INDIA [REFERRED TO]
BANGALORE MEDICAL TRUST VS. B S MUDDAPPA [REFERRED TO]
M S JAYARAJ VS. COMMISSIONER OF EXCISE KERALA [REFERRED TO]
K ANBAZHAGAN VS. SUPERINTENDENT OF POLICE [REFERRED TO]
SAI CHALCHITRA VS. COMMISSIONER MEERUT MANDAL [REFERRED TO]
PATEL BHOGILAL MANORDAS VS. DEVELOPMENT COMMISSIONER GUJARAT [REFERRED TO]
RAMJIBHAI MORARBHAI PATEL VS. ADDI DEV COMMISSIONER [REFERRED TO]
NARABHAI VELJIBHAI CHAUDHARY VS. R S VAGHELA [REFERRED TO]
BIKHUMIYA SARFUMIYA MALEK VS. DISTRICT DEVELOPMENT OFFICER MEHSANA [REFERRED TO]
MANUBHAI HATHIBHAI PATEL VS. SEJALBEN JANAKBHAI PATEL SARPANCH [REFERRED TO]

JUDGEMENT

(1.) Present Appeal under Clause 15 of Letters Patent is directed against the judgment and order dated 13.8.2010 whereby the learned Single Judge has allowed the petition preferred by present respondent No.1 and set aside the order dated 20.2.2010 passed by the Additional Development Commissioner and restored the order dated 25.6.2009 passed by the District Development Officer ("DDO" for short) by virtue of which present petitioner was put under suspension in exercise of the powers under sub -Section (1) of Section 59 of the Gujarat Panchayats Act, 1993 (hereinafter referred to as the "Act").

(2.) The facts leading to and involved in present appeal need to be stated at this stage.

(3.) Heard Ms. Kruti M. Shah learned Advocate for the appellant, Mr. N. K. Majmudar, learned Advocate for the respondent No.1. Mr. Umesh Trivedi, learned Additional Government Pleader for respondent No.2 State, and Mr. Munsha, learned Advocate for the DDO (respondent No.5). We have perused the record.

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KESHABHAI PANABHAI SOLANKI Vs. DAHYAJI BABAJI THAKOR

Referred Judgements :-

JUDGEMENT

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