PRABHUBHAI BHAGWANBHAI GADHADARA Vs. HARIPAR GRAM PANCHAYAT

JUDGEMENT

(1.) Heard learned advocate Mr. Vishal P. Thakker for the petitioner and learned advocate Mr. Kaash K. Thakkar for the respondent No.1.

(2.) Learned advocate Mr. Vishal P. Thakker for the petitioner submits that considering the grievance made in the present petition, if the respondent No.1 - Gram Panchayat makes appropriate representation to the District Panchayat for necessary sanction of the funds, the issue involved in the present petition can be redressed and the matter can be put to rest.

(3.) Considering this submission, learned advocate Mr. Kaash K. Thakkar for the respondent No.1 submits that if this Court directs the respondent No.1 - Gram Panchayat, the Panchayat will do it within stipulated time and try to find out the amicable resolution of the grievance made by the present petitioner.