RAMANBHAI SANTUBHAI RAUT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned advocates, appearing for the respective parties, the matter is taken up for final disposal.

(2.) Rule. Mr. Akash Chhaya, learned Assistant Government Pleader waives service of Rule on behalf of the respondent State and Mr. H.S. Munshaw, learned advocate waives service of Rule on behalf of the respondent no.3.

(3.) By this petition, inter alia, under Article 226 of the Constitution of India, the petitioner has prayed for quashing and setting aside the order dated 4.7.2019 passed by the District Development Officer, District Panchayat, Navsari, i.e., respondent no.3 and the order dated 9.12.2019 passed by the Additional Development Commissioner, Gujarat State, Gandhinagar whereby, the petitioner has been suspended from the post of Sarpanch.