PARBATSINH BHUPATSINH SODHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(2.) By way of the impugned order dtd. 4/7/2022 passed by the respondent No.2 - Additional Development Commissioner, State of Gujarat, the petitioner was disqualified from the post of Member of 22-Marida Kheda Jilla Panchayat seat in view of provisions of Sec. 32(2) of the Gujarat Panchayat Act, 1993 (for short, 'the Act, 1993') as the respondent No.2 was convinced that the petitioner was disqualified as per Sec. 30(t) of the Act, 1993.

(3.) Heard Mr.Darshit Brahmbhatt, learned advocate for the petitioner, Mr.Suresh Bhatt, learned advocate for respondent No.3 and Ms.Tanushree Shrimal, learned Assistant Government Pleader for the State respondents.