LAXMAN PILUBHAI SINCE DECEASED THROUGH HEIRS Vs. SARPANCH

JUDGEMENT

(1.) Heard Mr. Vivek N. Mapara, learned advocate for the petitioners and Mr. J.P. Bhatt, learned advocate for the respondent No. 2. Though served no one has entered appearance for respondent No. 1 i.e. Bedi Gram Panchayat.

(2.) Having regard to the facts of the case, Rule. Mr. J.P. Bhatt, learned advocate has waived service of Notice of Rule on behalf of the respondent No. 2. At the request of learned advocate for the petitioner and with consent of learned advocate for the respondent the petition is heard for final decision today.

(3.) It has emerged from the record that the petitioners were working with the respondent No. 1 i.e. Bedi Gram Panchayat.