USHABEN SURESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms.Jyoti Bhatt, learned AGP waives service of rule for the respondent-State and Learned advocate Mr.Dipak Sanchela waives service of rule for the respondent nos.3 to 19.

(2.) Since both these petitions raising identical issue involved in Special Civil Application No.5286 of 2022, learned advocates for the respective parties have requested the Court to take up these petition for final disposal, as the same are substantially covered with the issue of Special Civil Application No.5286 of 2022. Accordingly, the Court, upon request, has taken up both these petitions for final disposal.

(3.) At the outset, it is necessary to observe that Special Civil Application No.5286 of 2022 was filed in connection with the same issue. The motion of no confidence, which was challenged before the Regional Commissioner by the members, who had voted in the no confidence motion has been dealt with and disposed of by separate order, whereas the present petitioners are the President and Vice President respectively of the very municipality viz. Aamod Municipality against whom motion of no confidence was moved.