PATUBEN MAFABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. RULE is waived by learned advocate Shri Chaudhary on behalf of respondent no.4 and RULE is directed to be waived by learned AGP on behalf of respondent nos.1 and 2. RULE is fixed fixed forthwith at the request of learned advocate for the petitioner as well as respondent nos.1,2 and 4.

(2.) THE petitioner, appellant in Appeal No. 132 of 2011 filed under Section 57(3)of the Gujarat Panchayat Act, 1993, (hereinafter referred to as the 'Panchayat Act' for short) challenging the order passed by District Development Officer dated 02.07.2011, removing him as a Sarpanch, has approached this Court under Article 226 of the Constitution of India with the following prayers:

(3.) THUS, the order dated 17.09.2011, came to be passed wherein the said officer stayed his order for enabling the respondent no.4 to take out proceedings. In view of these submissions made by his advocate, the petition is filed for challenging the order dated 17.09.2011, whereunder the Officer concerned has stayed his own order for the period of 30 days.