DHANJIBHAI BHIKHABHAI CHHOTALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. Ronak Raval, learned AGP waives service of Rule on behalf of respondent Nos.1 and 2 and Mr. Hemant S. Munshaw, learned advocate waives service of Rule on behalf of respondent No.3.

(2.) CONSIDERING the issue involved in the present petition and with consent of the learned counsel appearing for the parties, the matter is taken up for final disposal forthwith.

(3.) BY way of this petition under Article 226 of the Constitution of India, the petitioner who happens to be Sarpanch of Varal Gram Panchayat, Taluka Shihore, District Bhavnagar has prayed for the following reliefs: -