HARILAL VITTHALBHAI VIRANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Government Pleader, Ms.Manisha Shah appearing with learned AGP Ms.Jyoti Bhatt for the respondent no.1State of Gujarat and learned advocate, Shri H.S. Munshaw for the respondent nos.2 to 4 waive service of notice of rule.

(2.) Special Civil Application No 11358 of 2017 has been filed by the petitioner under Articles 14, 19 and 226 of the Constitution of India, under the provision of the Gujarat Panchayat Act, 1993 and under the provision of the Gujarat Panchayats (Procedure) Rules, 1997 for the prayers as prayed for in the petition inter alia that appropriate writ, order or direction may be issued to quash and set aside the Resolution passed in the meeting of Nani Bhagedi/Davali Group Gram Panchayat dated 12.06.2017 on the grounds stated in the application.

(3.) Civil Application No.9843 of 2017 has been filed by the applicant for impleadment as party respondent no.5 in Special Civil Application No.11358 of 2017 on the grounds stated in the application inter alia that she has been given charge as Sarpanch and, therefore, she is affected.