MUKUNDRAI JIVRAM PANDIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present three Special Civil Applications namely Special Civil Application No. 1894 of 1981 (District Rajkot) Special Civil Application No. 3174 of 1981 (District Ahmedabad) and Special Civil Application No. 2840 of 1981 (District Surat) raise a common legal issue before me and therefore they have been heard and disposed of by this common judgment.

(2.) . The respective facts which have given rise to these three Special Civil Applications may first be narrated in brief. Special Civil Application No. 1894/81 (District Rajkot).

(3.) . The petitioner Shri Mukundrai Jivram Pandit Chairman Drainage Committee Rajkot Municipal Corporation has assailed the order dated 20/05/1981 passed by the respondents Nos. 1 and 2 whereby under the powers conferred by sub-sec (1) of sec. 451 of the Bombay Provincial Municipal Corporation Act 1949 (Bombay Act No. 59 of 1949) (hereinafter referred to as the Act or the said Act) the Government of Gujarat suspended the execution of the old resolution passed under sub-sec. (2) of sec 30 of the Act and prohibited the doing of any act by the Corporation as well as the Special Committee appointed by the said Corporation on the basis of the old resolution.