DINESHBHAI GOVABHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Rohan Yagnik, learned Assistant Government Pleader, waives service of notice of Rule for respondents Nos.1 and 2, Mr. Rajesh Chauhan, learned advocate for Mr.H.S.Munshaw, waives service of notice of Rule for respondent No.3, and Mr.Krunal D.Pandya, learned advocate, waives service of notice of Rule for respondent No.4.

(2.) By preferring this petition under Articles 226 and 227 of the Constitution of India, the petitioner has challenged the legality and validity of the order dated 09-02-2012 passed by the Additional Development Commissioner, confirming the order dated 02-01-2012, passed by the District Development Officer, Mehsana, whereby, the petitioner has been removed from the office of Sarpanch.

(3.) Briefly stated, the relevant facts of the case are as follows: