GAJRABEN KARANSINH SOLANKI Vs. ADDITIONAL DEVELOPMENT COMMISSIONER

JUDGEMENT

(1.) Heard Ms. Ritu R. Guru, learned counsel for the petitioner, Mr. Meet Thakkar, learned AGP for the respondent No.1 - Additional Development Commissioner and Mr. H.S. Munshaw, learned counsel for respondent No.2 - District Development Officer, District Panchayat, Banaskantha.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioner has challenged the orders dtd. 17/6/2019 and 9/12/2019. By an order dtd. 17/6/2019, the District Development Officer, District Panchayat, Banaskantha in exercise of powers under Sec. 57(1) of the Gujarat Panchayats Act, 1993 removed the petitioner as a Sarpanch. The order, when carried in appeal, the respondent No.1 - Additional Development Commissioner confirmed the same. Hence, this petition.

(3.) The facts in brief are as under: