BHIKHIBEN MAFATLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Smt.Bhikhiben Mafatlal Patel, who was the President of Mansa Nagarpalika since 10.10.2005, removed by order dated 18.05.2006 by the Director of Municipalities.

(2.) A Show Cause Notice dated 15.04.2006 was issued to the petitioner by the Director of Municipalities under section 37 and 70 of the Gujarat Municipalities Act, 1963 (hereinafter referred to as Sthe said Act ).

(3.) The Director of Municipalities has passed an order removing the petitioner from the post of President of Mansa Nagarpalika and not from the membership of the Municipality.