MALIGOLIYA (UMBRI) GRAM PANCHAYAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner Gram Panchayat has approached this Court for the following reliefs.

(2.) The fulcrum of the entire controversy is that the petitioner Panchayat is newly formed Gram Panchayat i.e. Maligoliya Gram Panchayat from Umbri Gram Panchayat, and thereafter it appears that there is a dispute with regard to mining royalty.

(3.) Learned advocate Mr.Vaghela for the petitioner, at the outset, pointed out the Resolution dated 17 th March, 2022 passed by District Development Officer, Banaskantha, whereby the District Development Officer has directed all the concerned Taluka Development Officers to decide the dispute of mining royalty between the Panchayats by undertaking inquiry.