ASIFBHAI AHMEDBHAI SHAIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following reliefs:

(2.) At the outset, without going into the merit of the matter, Ms.Surbhi Bhati, learned Assistant Government Pleader, by relying upon para 9 of the affidavit in reply filed the respondent No.2, states that there is an alternative remedy available to the petitioner under the provisions of Ss. 245 and 259 of the Gujarat Panchayat Act, 1993 (for shot, 'the Act, 1993'), which is not availed by the petitioner and the petitioner has directly approached this Court challenging the order dtd. 3/3/2022.

(3.) Learned advocate Mr.Zubin Bharda, upon instructions, states that the petitioner is ready and willing to avail appropriate alternative remedy available under the Act, 1993. It is further submitted that though the Act, 1993 does not specify any limitation to avail appropriate remedy, if the petitioner approaches the appropriate authority, the authority may not raise any objection regarding delay, considering the fact that the petitioner has preferred the present petition challenging the order dtd. 3/3/2022, and decide the proceedings that may preferred by the petitioner strictly in accordance with law.