VAGHELA MULRAJSINH CHANDRASINH Vs. DIRECTOR

JUDGEMENT

(1.) The petitioners, the elected councilors of Thara Municipal Borough are before this Court praying that,

(2.) Today, learned Assistant Government Pleader, Mr.Satyam Chhaya places on record a copy of letter dated 05.09.2007 addressed by the Collector, Banaskantha to the Director of Municipalities along with which the report of the inquiry held by the Deputy Collector, Deesa is sent. In the letter it is stated that prima facie, irregularities are committed by Thara Nagarpalika and for that the President and the Chief Officer of Thara Nagarpalika are prima facie responsible. It is recommended by the said letter that an action under sec.37 of the Gujarat Municipalities Act be taken.

(3.) In view of the aforesaid development, the grievance of the petitioner does not survive.