VIKRAMSINH SAMATSINH CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has challenged the orders impugned :- (i) dtd. 28/3/2022 passed by the Additional Development Commissioner, Gujarat State, Gandhinagar in Appeal No.67 of 2022 and (ii) dtd. 1/10/2021 passed by the District Development Officer, Panchmahalas under Sec. 57(1) of the Gujarat Panchayats Act, 1993, whereby the petitioner is removed from the post of Sarpanch.

(2.) Heard learned advocates for the respective parties. Rule. Learned advocates waive service of notice of rule on behalf of respective respondents.

(3.) Ms. Kruti M. Shah, learned advocate for the petitioner has submitted that the impugned orders are illegal, against the facts on record and without giving proper opportunity of defending the case and therefore, the same are required to be quashed and set aside.