SANJAYBHAI MAGANBHAI PATEL Vs. NAVSARI DISTRICT PANCHAYAT OFFICE

JUDGEMENT

(1.) By way of present writ-application filed under Article 226 of the Constitution of the India the writ-applicant has prayed for the following reliefs :-

(2.) Heard Mr. Nirav C. Sanghavi, the learned advocate appearing for the writ-applicant and Mr. Ayaan Patel, the learned AGP appearing for the respondent No.3.

(3.) Mr. Sanghavi, the learned advocate appearing for the writ-applicant has placed on record an election notice issued by the respondent authority dtd. 12/6/2023 which is received by the writ-applicant on 13/6/2023. Considering the aforesaid, the application seeking stay and/or appeal which is duly produced at page-29 (Annexure-D) filed by the writ-applicant herein under the provisions of Sec. 59(3) of the Gujarat Panchayat Act be decided within a period of two weeks from the date of receipt of this order.