MANHARBHAI KHUSHALBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.S.P.Majmudar learned counsel for the petitioner.

(2.) By way of the present petition, the petitioner has challenged the order dated 10.08.2020 passed by the Taluka Panchayat, Patan.

(3.) Short facts in brief are that the petitioner was elected as a Sarpanch of the Balisana Gram Panchayat, District:Patan, and resumed his charge on 24.01.2019. It appears that the members of the Gram Panchayat circulated the agenda of the meeting having lost their confidence in the petitioner, moved a no confidence motion on 06.08.2020 calling for a meeting on 11.08.2020 for moving the no confidence motion against the petitioner.