KHORAJIYA DAWOODBHAI SULAIMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to delete respondent No. 3 in both the petitions in view of the oral request made by Mr Vahkharia. Rule. Mr HC Patel, learned AGP waives service of Rule for respondent Nos. 1 and 2.

(2.) Special Civil Application No. 3503 of 2002 is filed by two elected members of Vaghdod taluka panchayat. At the hearing, the petitioners also claim through their learned counsel Mr MK Vakharia that the petition is filed on behalf of 12 other elected members of Vaghdod taluka panchayat. Special Civil Application No. 3508 of 2002 is filed by the Patan taluka panchayat and its President.

(3.) Prior to October, 1997, there was one unified taluka known as Patan taluka. By notification dated 15.10.1997 Patan taluka was bifurcated into Patan taluka and Vaghdod taluka. Pursuant to the notifications issued under the Bombay Land Revenue Code, separate taluka panchayats were established for Patan taluka and for Vaghdod taluka. Elections to the Vaghdod taluka panchayat were held in September, 2000 and its first meeting was held on 5.10.2000. Elections to the Patan taluka panchayat were held in October 2000 and its first meeting was held on 12.10.2000. Annexure "A" of the petitions is the declaration of results of the respective talukas. Recently, by notification dated 3.7.2001 under the Bombay Land Revenue Code, the State Government has included Vaghdod taluka into Patan taluka. The said notification is at Annexure "B" to each petition.