BHANUBEN DAHYABHAI ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed by the petitioner with a prayer to quash and set aside the impugned notices dtd. 6/9/2022 issued by the Deputy District Development Officer and dtd. 15/9/2022 issued by the District Development Officer under the Gujarat Panchayats Act.

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

(3.) Mr.Mehta, learned advocate for the petitioner has drawn the attention of this Court to the impugned notices dtd. 6/9/2022 issued by the Deputy District Development Officer and dtd. 15/9/2022 issued by the District Development Officer as well as to the Resolution passed by the Pratappura Group Gram Panchayat dtd. 30/9/2021 and has submitted that the petitioner is residing on the said land since so many years. He has further submitted that the resolution passed by the Panchayat is also not implemented by the Panchayat.