GAURANG BHALCHANDRA PANDYA Vs. CITY SURVEY SUPERINTENDENT, DAHOD

JUDGEMENT

(1.) By this application, the applicant - petitioner (hereinafter referred to as the 'petitioner') has prayed for quashing and setting aside the order passed by the respondent No.5 dated 14.06.2021 as well as the agenda notice dated 14.06.2021. The petitioner has also prayed for staying the execution and implementation of the order dated 14.06.2021 whereby, fresh election for the post of Vice- President, Devgadh Bariya Nagarpalika has been scheduled to be held on 23.06.2021.

(2.) Mr.C.B. Upadhyaya, learned advocate for the petitioner has submitted that the order dated 30.04.2021 passed by the Commissioner, Municipality Administration, Gujarat State, is completely against the evidence available on record. The edifice, on which the order has been passed is the allegation against the petitioner that the petitioner has encroached upon the Government land and has put up the construction on it despite being a member of the Nagarpalika. It is submitted that the said findings are erroneous and against the record which was available with the authority concerned.

(3.) Mr.Bharat Vyas, learned A.G.P. requests for time on the ground that today also, he is not having papers. The request is made for 23.06.2021, when the main matter is scheduled to be listed for hearing. In view of the development which has taken place in the interregnum, sufficient time has been accorded to the respondent and hence, the request for adjournment is not acceded to.