RAYSANGBHAI RANCHHODBHAI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant original petitioner by way of this appeal under Clause 15 of the Letters Patent calls in question the legality, validity and propriety of the order passed by the learned Single Judge dated 20th October 2010 in Special Civil Application No.4778 of 2010 wherein the learned Single Judge has dismissed the petition confirming the order passed by the competent authority removing the petitioner from the office of Sarpanch.

(2.) The brief facts relevant for the purpose of deciding this appeal can be summarised as under:-

(3.) The orders passed by the authorities under the Act were subject matter of challenge before the learned Single Judge in writ petition being Special Civil Application No.4778 of 2010. The learned Single Jude came to the conclusion that as the both the authorities, namely, the District Development Officer, Anand and the appellant authority have concurrently held that the appellant is guilty of misconduct, no relief could be granted to the appellant-original petitioner and accordingly dismissed the petition. The order of the learned Single Judge is subject matter of the challenge in this present appeal.