KARODIYA VILLAGE PANCHAYAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. S.P. Majmudar appearing for the petitioners and learned Assistant Government Pleader Mr. K.M. Antani for the respondent - State through video conference.

(2.) By these petitions under Articles 226 and 227 of the Constitution of India, the petitioners have challenged the order dated 30th March, 2020 passed by the respondent no.1 - Additional Chief Secretary, Urban Development and Urban Housing Department of the State of Gujarat, as well as the Resolution dated 8th August, 2019 passed by the Standing Committee of respondent no.3 - Vadodara Municipal Corporation (herein after referred to as 'the VMC'), as well as, Resolution dated 19th September, 2019 passed in General Meeting of the respondent no.3 - VMC. After filing of the petitions, the petitioners have amended the petitions and challenged the notification dated 18th June, 2020 whereby the petitioner Panchayats have been included within the limits of VMC.

(3.) As the facts of each of the petitions are more or less similar as the petitioner panchayats have objected to be included within the municipal limits of VMC and have challenged the notification issued by the State Government, the petitions were heard analogously and are being disposed of by this common order. The details of each of the petitions and corresponding village panchayat is as under :-