POPATLAL SUNDERJI CHANDAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Whether exercise of powers by the Collector invoking aids of Sec. 258 of the Gujarat Municipalities Act, 1963 ('Act' for short) in cancelling the resolution of the Municipality and directing it to restore the original position is legal and valid, is the cry raised in these petitions under Arts. 226 and 227 of the Constitution of India. The interpretation and applicability of the provisions of Secs. 65(2), 80 and 146 is also the legal aspect requiring examination and adjudication.

(2.) In view of the common questions involved in all these petitions against the common respondents, upon a joint request, they are dealt with and disposed of simultaneously.

(3.) A sum and substance of the entire group of petitions may shortly be articulated at the outset with a view to appreciate the merits of the petitions and the challenge made by the petitioners.