RAMJIBHAI MORARBHAI PATEL Vs. ADDI DEV COMMISSIONER

JUDGEMENT

(1.) . The petitioner in Special Civil Application No. 412 of 1991 is Ramjibhai M. Patel, Sarpanch of Manud Gram Panchayat, Patan Taluka of Mehsana District. The petitioner in Special Civil Application No. 413 of 1991 is Shankarbhai N. Patel who is Upa-Sarpanch of said Gram Panchayat.

(2.) . Both these petitions are directed against the order of suspension passed by the District Development Officer, Mehsana-the second respondent herein on 12-10-1987 under Sec. 51(1) of the Gujarat Panchayats Act, 1961 (hereinafter referred to as 'the said Act'). The said order of suspension was challenged by the petitioner in each petition by preferring appeal to the Additional Development Commissioner-the respondent No. 1 herein under Sec. 51(3) of the said Act and said order of suspension is confirmed by the appellate authority by judgment and order, dated 29-12-1990.

(3.) . Being aggrieved by the order passed by the Additional Development Commissioner on 29-12-1990 confirming the order of the D.D.O., dated 12- 10-1987, the petitioners have moved this Court under Art. 227 of the Constitution of India.