DAXABEN YOGESHKUMAR GARVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed by the petitioner for following prayer:

(2.) Essentially the prayer clause can be in two parts, one prays for quashing of the interim resolution of 'No Confidence Motion' which was brought in within a period of one year of the petitioner resuming the post of Sarpanch, whereas second prayer is seeking direction for continuing the petitioner as Sarpanch of Dahisar Gram Panchayat.

(3.) With the passage of time and the subsequent development where the elections were declared, conducted and result declared has rendered second part of the prayer to reinstate the petitioner as Sarpanch, which can be granted at this stage.