LAWS(GJH)-2022-10-225

AJAYBHAI RAJUBHAI JOSHI Vs. STATE OF GUJARAT

Decided On October 07, 2022
Ajaybhai Rajubhai Joshi Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) The present petition is filed by the petitioners for seeking following reliefs:

(2.) Heard learned advocate Mr. Dipak B. Patel appearing on behalf of learned advocate Mr. Viral K. Salot for the petitioners, learned AGP Mr. Meet Thakkar for the respondent Nos.1, 2 & 3 and learned advocate Mr. Arjundev Zala for the respondent Nos.4 & 5.

(3.) Learned advocate for the petitioners has submitted that they have tendered the resignation on 21/6/2022 to the President as a member of Nagar Panchayat and copy of the same is also sent to the concerned higher authority but no communication about acceptance of the said resignation is received by the petitioner, therefore, the present petition is filed.