PATEL RAMJIBHAI BABUBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Ms.Bhavini Chauhan for the petitioner in Special Civil Application No.13616 of 2022, learned advocate Mr.Manish J. Patel for Respondent No.2, learned advocate Mr.Sudhanshu Jha for Respondent No.5 and learned Assistant Government Pleader Ms.Suman Motla for Respondent authorities.

(2.) By way of present petition, the petitioner has prayed for following reliefs:

(3.) At the outset, learned advocate Ms.Bhavini Chauhan for the petitioner states, upon instructions, that the petitioner does not want to press this petition with a view to avail alternative remedy available to the petitioner under the Law. However, she states that considering the fact that despite the fact that the petitioner has pointed out that Respondent No.4 Jignesh Popatlal Shah is having three children and the third child borne after the cut-off date of August, 2006 and still he continues as member of the Gram Panchayat, the authority may be directed to decide appropriate application that the petitioner may make as early as possible preferably within a period of two months.