RAJESHBHAI MOHANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed by the petitioner seeking direction to the respondent No.1- authority to handover the financial power to the petitioner, who is now the Vice President of Dakor Municipality.

(2.) At the outset, it is pertinent to refer to earlier two round of litigation in the form of Special Civil Application No.11252 of 2020, wherein this Court while issuing notice has observed as under:-

(3.) Thereafter, in the same petition, a Civil Application was moved by the then President of the Dakor Nagarpalika, wherein order came to be passed on 6/11/2020. The relevant portion of reads as under:-