KAMLESHBHAI DALJIBHAI CHAUDHARY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present appeal filed under Clause 15 of the Letters Patent, the original petitioner has challenged the CAV judgment dtd. 8/10/2020 passed by the learned Single Judge in the captioned writ petition.

(2.) After some arguments on both the sides, learned advocate Mr. H.S. Munshaw appearing for respondent Nos. 3 and 4, under instructions, states that a notice shall be issued under sec. 105 of the Gujarat Panchayats Act, 1993 to the present appellant within a period of one week from today,

(3.) Considering the above submissions made by learned advocates appearing for the respective parties, without entering into merits and de-merits of the case on hand, we dispose of this Appeal with following directions : -