JAWAHAR CHAVADA Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this writ -application, in the nature of a public interest litigation, the petitioner, a member of the Gujarat Legislative Assembly, has prayed for the following reliefs:

(2.) THE case made out by the petitioner in this petition may be summarized as under:

(3.) IT appears that at the relevant point of time one Mr.Vikesh Kumar Upadhyay presently Prant Officer and Sub -divisional Magistrate, Siddhpur, was the Director of the District Rural Development Agency, Junagadh. Mr.Upadhyay was reporting to the office of the Additional Commissioner, Rural Development, Gandhinagar. The respondent no.3 has affirmed an affidavit and along with his affidavit has annexed one affidavit affirmed by Mr.Vikesh Kumar Upadhyay, Prant Officer and Sub -divisional Magistrate, Siddhpur. In the affidavit filed by Mr. Vikesh Kumar Upadhyay, the following averments have been made.