ZARINABEN RASULBHAI DAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned advocate Mr. C. P. Champaneri appears for the appellants, whereas learned advocate Mr. B. M. Mangukiya is for the respondent No.2.

(2.) The Letters Patent Appeal was filed by the appellants seeking to challenge the judgment and order dtd. 17/7/2019 of learned single Judge, whereby learned single Judge allowed the petition in part. The order impugned in the petition dtd. 31/5/2019 was quashed and set aside, whereby the appellants were disqualified from the post of Counselor of the Municipality.

(3.) The aggrieved petitioners, preferred Letters Patent Appeal which was admitted on 26/3/2021.