TANAKARA GRAM PANCHAYAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD learned advocates for the parties.

(2.) THE grievance of the petitioners in all these petitions was briefly recorded on 8.7.2013 and 25.7.2013 which is reproduced herein below:

(3.) SO far as the Gujarat Municipality Act, 1963 is concerned, that upon publication of such decision to abolish octroi in Panchayats and Municipalities, necessary amendments were carried out in the respective Acts. But inspite of representation and persuasion about releasing yearly increase of grant, no decision is taken and that when an order was passed by this Court on 08.07.2013, a communication was placed on record that Principal Secretary (Panchayats) from 18.07.2009 onwards had submitted a file to the Department of Finance, State of Gujarat, which was considered by the Cabinet and again submitted to the Department of Finance on 07.06.2013; but no decision was taken.