ANITABEN PRAVINBHAI SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has mainly challenged the no confidence motion passed on 8/7/2022.

(2.) Heard learned advocates for the respective parties.

(3.) Mr. Naman Brahmbhatt, learned advocate for the petitioner has submitted that the petitioner is a lady, elected as a member of the Panchayat and declared as Sarpanch on 21/12/2021 unanimously by all the elected members. He has further submitted that the charge is taken by the petitioner on 19/1/2022 and the impugned communication is moved by the members of the panchayat on 30/6/2022.