SACHIN ISHWARLAL CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule, returnable forthwith. Learned Assistant Government Pleaders as well as learned advocates waive service of notice of Rule on behalf of the respective parties.

(2.) Heard learned advocates Mr.Bhargavi G. Thakar and Ms. Harshal Pandya for the petitioners, learned Assistant Government Pleaders Mr. Kurven Desai, Ms. Surbhi Bhati and Mr. Krutik Parikh for State-respondents as well as learned advocates Mr. H. S. Munshaw, Mr. Devang D. Dave and Mr. Kalpesh N. Shastri for the respective Panchayats in all these petitions.

(3.) With the consent of the learned advocates appearing for the respective parties, all these petitions are taken up for final hearing today.