DAYABEN MANUBHAI JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India, the petitioner who was working as a Sarpanch of the Shedavadar Gram Panchayat, District : Bhavnagar, has challenged the order dated 24.06.2020 passed by the District Development Officer, Bhavnagar, in exercise of his powers under Section 57 of the Panchayat Act, removing the petitioner as Sarpanch. When the order was taken in appeal before the Additional Development Commissioner, by an order of 08.01.2021, the order of removal was confirmed, hence this petition.

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

(3.) Mr.Y.J.Patel, learned counsel for the petitioner, would make the following submissions: