REGENT COMPUTRONICS PVT. LTD.

GEETABEN BHARATBHAI PATEL Appellant

V/S

STATE OF GUJARAT Respondents

Referred Judgements :-

RAM DAYA RAM VS. STATE OT MAHARASHTRA:STATE OT MAHARASHTRA [REFERRED TO]
RAZA BULAND SUGAR CO LIMITED RAMPUR VS. MUNICINAL BOARD RAMPUR [REFERRED TO]
GOVINDLAL CHHAGANLAL PATEL VS. AGRICULTURAL PRODUCE MARKET COMMITTEE GODHRA [REFERRED TO]
LACHMI NARAIN VS. UNION OF INDIA [REFERRED TO]
RUBBER HOUSE VS. EXCELSIOR NEEDLE INDUSTRIES PRIVATE LIMITED [REFERRED TO]
UNION OF INDIA VS. FILIP TIAGO DE GAMA OF VEDEM VASCO DE GAMA [REFERRED TO]
GAJANAN NARAYAN PATIL VS. DATTATRAYA WAMAN PATIL [REFERRED TO]
MOHANLAL TRIPATHI VS. DISTRICT MAGISTRATE RAI BAREILLY [REFERRED TO]
MANSUKHLAL VITHALDAS CHAUHAN VS. STATE OF GUJARAT [REFERRED TO]
RAM BETI VS. DISTRICT PANCHAYAT RAJ ADHIKARI [REFERRED TO]
NASIRUDDIN VS. SITA RAM AGARWAL [REFERRED TO]
P T RAJAN VS. T P M SAHIR [REFERRED TO]
THAKORE GANDAJI CHUNDAJI VS. SECRETARY [REFERRED TO]

JUDGEMENT

(1.) In the present petition, the petitioner who was an elected Sarpanch of Bechar-Becharaji Gram Panchayat has challenged the resolution of no confidence motion passed against her on 3rd November 2003. The petitioner has also challenged the order dated 15.9.2004 passed by the Joint Secretary, Panchayat, Rural Housing and Rural Development Department, Government of Gujarat, by which the revision application filed by respondent No.6 against the order passed by the Appeal Committee of the District Panchayat, Mehsana was allowed.

(2.) Short facts leading to the present petition can be noted at the outset.

(3.) Learned advocate Shri Shah appearing for the petitioner raised three main contentions.

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GEETABEN BHARATBHAI PATEL Vs. STATE OF GUJARAT

Referred Judgements :-

JUDGEMENT

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