BUNIBEN BHARATBHAI PADARIYA Vs. DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) Heard Mr. Umarfaruk M. Kharadi, learned counsel for the petitioner and Mr. H.S. Munshaw, learned counsel for the respondents. Perused the record.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioner has made a prayer to quash and set aside the resolution of no confidence motion dtd. 12/2/2020 and the order dtd. 14/2/2020 by which the charge of Sarpanch was taken away from the petitioner.

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