NARENBHAI GUNVANTLAL JAYASWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned advocates for the respective parties, the captioned writ petition has been taken up for final disposal.

(2.) Issue Rule. Mr.Bharat Vyas, learned Assistant Government Pleader waives service of Rule on behalf respondent Nos.1 and 3. Learned advocate Mr.C.P. Champaneri waives service of Rule on behalf of respondent No.5. Though served, respondent Nos.2 and 4 have chosen not to enter appearance

(3.) By this petition, the petitioner has, inter alia, prayed for quashing and setting aside the requisition dtd. 18/1/2021 whereby, the elected members of the Chhota Udepur Nagarpalika have forwarded a requisition for moving motion of no confidence against the petitioner.