VIJAYABEN GANESHBHAI BORSANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Champaneri and Mr. Mangukiya for the concerned petitioners, Mr. Mengdey, learned AGP for the Development Commissioner and the State Authorities and Mr. Munshaw for District Development Officer and Taluka Development Officer in all the matters for final disposal.

(2.) It may be recorded that under the direction of the Court, Mr. Mengdey, learned AGP made original files available of the Development Commissioner.

(3.) After the voters elected through the representatives in a Local Self Government due to a self created situation by the elected representatives for fulfilling their desire to get more power by strangulating the situation, what could be the possible consequences leading not only the dissolution of a Local Self Government, but, dragging the residents of the area to bear with the expenses of the fresh election could arise and in such situation, what would be the positive role of the State Government and consequently, the approach of the Court are the questions, which arise for consideration of this Court in the present group of petitions.