PANTROD FALJIBHAI KARSANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The main issue involved in both these petitions are identical and interim relief prayed for in the main petitions are also same and even the prayer prayed for in Civil Application No.4156 of 2017 is identical. Both petitions as well as Civil Application were heard together for grant of interim relief as prayed for.

(2.) By way of these petitions under Article 226 of the Constitution of India, the petitioners have challenged the legality and validity of Notification dated 22.11.2016 issued by the State Government, whereby village Vadhana, Taluka Palanpur, District Banaskantha, which comprises of local areas i.e. Vadhana, Gurunagar and Desai-Para have been bifurcated into two different gram panchayats namely Vadhana Gram Panchayat covering local area of Vadhana and Gurunagar Gram Panchayat consisting local areas of Gurunagar and Desai-Para.

(3.) This Court has issued notice in the main petitions and pursuant to the same, private respondents have filed Affidavit-in-Reply, whereas the reply of the State Government is awaited.