HITESHBHAI NARANBHAI VEKARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Issue involved in this batch of petitions is identical. The contentions raised in the petitions are also identical and hence, all the matters were heard together and are disposed of by this common judgment and order. The matters relate to elections of Sarpanch in gram panchayats, situated in Gondal Taluka, Rajkot District.

(2.) In Special Civil Application no.16770/21, the petitioner has prayed for a writ of mandamus or a writ in the nature of mandamus or any other appropriate writ, order or direction quashing and setting aside the notification dtd. 24/9/2021 passed by the respondent no.3 at Annexure-A in Village Nagadka and has further prayed that the respondent no.3 be directed to allot the seat of Sarpanch of Village Nagadka for Scheduled Tribe category in the elections of the village panchayat.

(3.) In Special Civil Application no.15959 of 2021, the petitioner has prayed for a writ of mandamus or a writ in the nature of mandamus or any other appropriate writ, order or direction quashing and setting aside the notification dtd. 24/9/2021 passed by the respondent no.3 at Annexure-A in Village Sultanpur and has further prayed that the respondent no.3 be directed to allot the seat of Sarpanch of Village Sultanpur for General category in the elections of the village panchayat.