KHATIJA GAFAR RATHOD Vs. DEVELOPMENT COMMISSIONER

JUDGEMENT

(1.) Rule returnable forthwith. Learned AGP Mr. Rohan Raval waives service of rule on behalf of respondent No.1, learned advocate Ms. Khyati Hathi waives service of rule on behalf of respondent No.2 and learned advocate Mr.H.S.Munshaw waives service of notice on behalf of respondent No.3.

(2.) This petition is directed against the order dtd. 29/9/2022 passed by Development Commissioner, Gandhinagar, dissolving the Gram Panchayat of Chamoda on the ground of not having passed the budget for the year 2022- 2023 in stipulated timeline prescribed under the Act and therefore, unable to discharge its function.

(3.) Brief facts referred in the petition are as under: