ALPABALA DILIPKUMAR SABWA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed by the petitioners being aggrieved by and dissatisfied with the order impugned dtd. 30/6/2022 passed by the Deputy Secretary, Urban Development and Urban Housing Department, Government of Gujarat - respondent No.1, by which the body of the Botad Nagarpalika is dissolved.

(2.) The facts leading to filing of this petition are as under :

(3.) Heard Mr. Bharat T. Rao learned advocate for the petitioners and Ms. Manisha Lavkumar Shah, learned Government Pleader with Ms. Shruti Pathak, learned Assistant Government Pleader for the State Authorities.