PRAMODBHAI ARVINDBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed for the following reliefs :

(2.) Considering that the Taluka Development Officer has passed the order dtd. 13/10/2017 in view of the provisions of Sec. 30 of the Gujarat Panchayats Act and by passage of time, the term of village panchayat of five years is over and therefore the prayer prayed for in this petition has become infructuous. Accordingly, this petition is disposed off as having become infructuous. Notice is discharged. Interim relief, if any, stands vacated.