AMBAJI GRAM PANCHAYAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As both these petitions are interconnected, both these petitions are decided and disposed of by this common judgment and order.

(2.) Special Civil Application No.11249/2015 has been preferred by the Ambaji Gram Panchayat, under Article 246 of the Constitution of India for an appropriate writ, direction and order to quash and set aside the impugned order dated 15.06.2015 passed by the respondent No.2 - Appellate Committee, Banaskantha District Panchayat in Appeal No.2/2013.

(3.) Facts leading to the present Special Civil Applications in nutshell are as under: