BHUPATBHAI MAKANBHAI SHIYAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. H.S. Munshaw appearing for the respondents No.2 and learned Assistant Government Pleader Ms. Surbhi Bhati appearing for the respondent No.1 - State from the record itself points out that the show cause notice was issued in the year 2016 pursuant to which the order removing the Sarpanch from its post was passed on 29/9/2016. The aforesaid order was challenged by the private respondent No.3 and ultimately vide order dtd. 18/11/2016 passed by the Additional Development Commissioner, the appeal preferred by the respondent No.3 was allowed and the order dtd. 29/9/2016 was removing him from the post of sarpanch was quashed.

(2.) It is submitted by learned advocate Mr. H.S. Munshaw as well as learned Assistant Government Pleader Ms. Surbhi Bhati appearing for the respondents that now the term is over and therefore the petition has become infructuous.

(3.) Learned advocate Mr. P.J. Kanabar appearing for the petitioner could not dispute the aforesaid aspect and hence the petition is disposed of as having become infructuous.