HITESHBHAI ISHWARBHAI MISTRY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed by the petitioner through his power of attorney holder under Articles 226 and 227 of the Constitution of India inter alia praying the following main reliefs :

(2.) This petition is preferred under the provisions of the Gujarat Panchayats Act, 1993 challenging the order dtd. 31/8/2021 passed by the Appellate Committee, District Panchayat, Surat, whereby the Appellate Committee has rejected the Appeal No.9 of 2019, which was filed against the Resolution No.4(3) dtd. 25/6/1997 passed by the Group Gram Panchayat, Aena Gotiya, Taluka Palsana, District Surat, on the ground of gross delay of 22 years for which no satisfactory explanation was put forward.

(3.) Heard learned advocates.