RAMESHBHAI MULJIBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Meet Thakkar, learned AGP appearing for respondent State and U.M. Shastri, learned advocate appearing for respondent no. 3 waive service of notice of rule.

(2.) By this petition filed under Article 226 of the Constitution of India, the petitioner has prayed to quash and set aside the impugned order passed by respondent no. 2 dtd. 12/4/2016 in Appeal No. 2 of 2016 confirming the order passed by the respondent no. 3 dtd. 6/1/2016 removing the petitioner from the post of Sarpanch of Gokalpura Gram Panchayat in exercise of powers under sub-sec. (1) of Sec. 57 of the Gujarat Panchayat Act, 1993.

(3.) The facts in a nutshell are as under: