CHANDANMALA AJAYBHAI PADVI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. B.A. Surti appearing for the petitioner and learned Assistant Government Pleader Mr. K.M. Antani for the respondent - State through video conference.

(2.) By this petition, under Articles 226 and 227 of the Constitution of India, the petitioner has prayed for the following reliefs:

(3.) The petitioner is resident of Khator Village situated in Surat District. The petitioner is an Ex-sarpanch of Khator Gram Panchayat and has filed this petition in his individual capacity and on behalf of the villagers of the Khator village.