KANCHANBEN KAMLESHBHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has preferred this petition with the following main prayers :

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

(3.) 1 The main contention of Mr.Manoj Shrimali, learned advocate for the petitioner is that pursuant to the provisions of Sec. 57(1) of the Gujarat Panchayats Act, 1993 the notice qua illegal encroachment is issued to the present petitioner within three months period after the election of the Panchayat.