GITABEN MAKWANA Vs. PRESIDENT OF MANAVADAR MUNICIPALITY

JUDGEMENT

(1.) Rule. Mr.Vijay Patel, learned advocate waives the service of notice of rule on behalf of the respondent No.1 and Mr.Pranav Desai, learned Assistant Government Pleader waives the service of notice of rule on behalf of the respondent No.2.

(2.) With the consent of the learned advocates appearing on behalf of the respective parties and in the facts and circumstances of the case, present petition is taken up for final hearing today.

(3.) The petitioners Councilors / members of the Manavadar Municipal Borough have prayed for appropriate writ, order and/or direction, directing the respondent No.1 - President of Manavadar Municipality, not to act contrary to the Resolutions passed by the Manavadar Municipal Borough passed in General Board on 22/1/2011. It is also further prayed for appropriate writ, order and/or direction directing the respondent No.2 Collector, Junagadh not to proceed further with the hearing of Appeal No.2 of 2011 in view of withdrawal proceedings tendered by the present petitioners in light of development of passing of Resolution by the Manavadar Municipal Borough in the General Board on 22/1/2011. It is also prayed to issue appropriate writ, order and/or direction quashing and setting aside the order passed by the Collector dtd.11/2/2011 passed by the Collector, Junagadh in Appeal No.2 of 2011, by which the earlier interim order has been modified by the Collector, Junagadh.