DAXABEN MITESHKUMAR NATHANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The order dtd. 29/3/2022 passed in Special Civil Application No.1373 of 2021 is under challenge in this intra- court appeal.

(2.) We have heard the arguments of Mr. N.K. Majmudar, learned advocate appearing for the appellant, Mr. K.M. Antani, learned AGP for respondent No.1 and Mr. C.B. Upadhyaya, learned advocate appearing for Mr. Kirtan H. Mistry for respondent No.3. Respondent Nos.2 and 4 are served and unrepresented.

(3.) The issue in this appeal relates to the decision of the designated authority under the provisions of the Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986 (hereinafter referred to as 'Anti Defection Act') rendered on 15/1/2021 by respondent No.3 authority whereunder appellant herein (hereinafter referred to as 'writ applicant') has been disqualified as member of Devgadh Baria Municipality.