DISTRICT PANCHAYAT Vs. PRAFULCHANDRA C MEHTA

JUDGEMENT

(1.) DISTRICT Panchayat, Jamnagar has filed this petition challenging the judgment dated 11th February 2002 passed by the learned Assistant Judge, Jamnagar by which he was pleased to quash and set aside the order dated 2nd September 1993 passed by the Collector, Jamnagar. The Collector, Jamnagar had passed an order under section 317 of the Gujarat Panchayats Act, 1961 affixing liability on the present respondent No.1 for having misapplied the funds of the Nagar Panchayat to the tune of Rs.1,74,210/- to be recovered from him. Aggrieved by the said order, respondent No.1 had approached the DISTRICT Court. DISTRICT Court by the impugned judgment, reversed the order of the Collector. Hence the present petition has been filed.

(2.) COUNSEL for the petitioner vehemently contended that the District Court erred in reversing the order of the Collector which was a well-reasoned and speaking order. He further contended that the Collector was not joined as defendant though specific application was filed which was rejected by order dated 25.1.2001 holding that the Collector is not a necessary party.

(3.) IN the result, the petition is closed. Rule is discharged.