ASHRAFBHAI YUSUFBHAI DANTRELIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Ms.Shruti Pathak, learned Assistant Government Pleader waives service of notice of Rule for respondent No.1. Mr.Manish J. Patel, learned advocate waives service of notice of Rule for respondents Nos.2 and 3. On the facts and in the circumstances of the case and with the consent of the learned counsel for the respective parties, the petition is being heard and decided finally.

(2.) BY preferring this petition under Article 226 of the Constitution of India, the petitioner has prayed for the issuance of a Writ of Mandamus or any other appropriate writ or direction, quashing and setting aside the Resolution and proceedings dated 03.09.2014, of the Ilol Gram Panchayat, Taluka Himatnagar, District Sabarkantha, accepting the No Confidence Motion against the petitioner.

(3.) BRIEFLY stated, the brief facts are as follows :