VAKATTAR BHAGVANJIBHAI DEVABHAI Vs. ADDITIONAL DEVELOPMENT COMMISSIONER

JUDGEMENT

(1.) The appellant original petitioner has preferred this Appeal under clause 15 of the Letters Patent, calling in question the legality, validity and propriety of the judgment and order dated 15th September 2010 passed by the learned Single Judge in Special Civil Application No.10991/2010, whereby the learned Single Judge dismissed the writ petition preferred by the appellant, confirming the orders passed by the competent authorities under the Gujarat Panchayats Act, 1993 (hereinafter referred to as, 'the Act') removing the appellant as Sarpanch of the village, in exercise of powers under Section 57(1) of the Act.

(2.) Brief facts relevant for the purpose of deciding this Appeal can be summarised as under:

(3.) The appellant preferred appeal to the State Government under the provisions of Section 57(3) of the Act. The appellate authority, namely, the Additional Development Commissioner, State of Gujarat, vide order dated 20th July 2010, dismissed the appeal, confirming the order of removal of the appellant from the post of Sarpanch passed by the District Development Officer, Rajkot.