MOHANBHAI UKABHAI PATEL Vs. DESIGNATED OFFICER

JUDGEMENT

(1.) Heard learned advocate for the parties.

(2.) The Civil Application is taken out by the petitioners of S.C.A. No. 6207 of 2011 for seeking appropriate order, direction in view of the fact that the appropriate relief if not granted, then the entire petition i.e. main matter would become infructuous on account of peculiar developments of events after filing the main matter. The Court during the course of submission inquired of learned counsels as to whether could this be treated as hearing on the main matter itself looking to the fact that the order dated 23.03.2011 where under the present petitioners-applicants have been declared to be disqualified to be continued as member of Banaskantha District Panchayat, and there was an order of this Court passed on 15.06.2011 which read as under:

(3.) Facts in brief leading to filing the main matter is required to be adverted hereafter to understand the controversy involved in Special Civil Application and Civil Application.