VAGHELA DIGVIRSINH DEVIBHADRASINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) AS per the order passed by this Court today in Miscellaneous Civil Application No.2590 of 2012, since, the main matter is restored, the present petition is required to be considered.

(2.) THE petitioners of this petition has challenged the legality and validity of the order passed by the State Government in revisional jurisdiction, whereby the order of the District Panchayat as well as the notice issued by the Sarpanch of Thara Gram Panchayat have been confirmed.

(3.) I have heard Mr. Jadeja, learned Counsel for the petitioner and Ms. Thakkar, learned AGP for the State Authorities and Mr. Chauhan, learned Counsel, for Mr. Munshaw, learned Counsel for both Gram Panchayat and District Panchayat.