HARDIKKUMAR KANUBHAI SHAH Vs. COMMISSIONER, MUNICIPALITIES ADMINISTRATION

JUDGEMENT

(1.) This Civil Application has been filed by the original petitioners challenging the notification issued by the District Magistrate and the Collector, Kheda at Nadiad and the Agenda Notice dtd. 8/12/2021 by which the meeting of the Dakor Municipality has been convened on 16/12/2021 at 12:00 noon for holding the election of the President of the Dakor Municipality.

(2.) The facts in brief as under:

(3.) Mr. Desai, learned advocate, would draw the attention of the Court to the show cause notice (page 132) dtd. 25/1/2021. Reading the show cause notice, Mr. Desai, learned advocate, would submit that the notice was issued to, in all, nine councillors who were part of the Executive Committee of the General Body of 28 (8 of which were disqualified). Further, by the impugned order, only four of the councillors, the present petitioners, have suffered the order of removal. Five others listed in the show cause notice have been exonerated.