SHANKARLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr Kishan N. Brahmbhatt, learned advocate for the petitioner submitted that the petitioner, is aggrieved by the passing of the resolutions dtd. 10/8/2022 as well as dtd. 17/2/2023 by the Mandvi Taluka Panchayat in its general meeting and special general meeting respectively. Mr Kishan N. Brahmbhatt, learned advocate submitted that the said two resolutions, have been passed without considering the demand of the petitioner.

(2.) It is submitted that both the resolutions have been passed, without adhering or confirming the requirements as contained in the government resolution issued by the State Government. It is submitted that the allocation of grant, is mostly for the purpose of construction of roads and that too for a private use and not for public purpose. It is also submitted that as can be discern out from both the resolutions, the grant, has been designated for the purpose of roads; however, the demand of the petitioner, for allocating the fund for the purpose of constructing anganwadi, has not been considered.

(3.) It is submitted that out of 24 members present, 9 members, have objected and the resolution, has been passed by majority of members. It is submitted that while passing the resolution, none of the needs and/or requirements raised by the petitioner, has been considered.