BHAMAIYA (WEST) GRAM PANCHAYAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The issue involved in these two appeals is as to "whether a Notification issued by the Governor only under Article 243 P(d) (Chapter IX A) of the Constitution of India requires any procedure to be followed as provided under Article 243 Q of the Constitution of India ?".

(2.) The parties have appeared through their advocates and with their consent, the appeals have been finally decided.

(3.) ADMIT. Learned Assistant Government Pleader waives service of admission on behalf of respondent Nos.1, 3 to 5 and Ms. Dimple A. Thaker, learned advocate waives service of admission for respondent No.2 in both the appeals.