ANOPSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Anopsinh Jadeja, member of Morbi Nagarpalika has filed the present petition to challenge the order passed by the State of Gujarat on 15-11-1997 by which he has been removed as Councillor of Morbi Nagarpalika.

(2.) The petitioner was elected as member of Morbi Nagarpalika in the election held in December 1994. He was elected as President of the said Nagarpalika for the year 1996 on 13-6-96. The Public Works Committee of the said Nagarpalika passed a resolution recommending Shakti Plot No. 3 to be sold in favour of one Jayrajbhai B. Sampath. The said resolution was approved and the resolution for the said sale in favour of said Jayrajbhai Sampath was passed by the General Board on 31-10-96. As regards the said resolution, one Mr. Parikh had made a complaint to the Collector contending therein that the said land property does not belong to the Nagarpalika and that it was of the ownership of the State of Gujarat and it was in occupation of the police department, but in spite of the same an illegal resolution was passed by the Nagarpalika. When the said complaint was received by the Collector, he proceeded to hold an inquiry under Section 258 of the Gujarat Municipalities Act and in pursuance of the said inquiry, notices were issued to the present petitioner, Ex-president of the Municipality as well as to the President of the year 1997. During the said : inquiry, the present petitioner had filed one affidavit on 20-4-97. When that affidavit was received by the Collector, the Collector found that the said affidavit was containing false and incorrect statements. He was of the opinion that conduct of the present petitioner in filing the said affidavit containing false statements was disgraceful. He, therefore, submitted a report for taking action against the present petitioner under Section 37 of the Gujarat Municipalities Act, 1963 in order to remove him as Councillor of the said Morbi Nagarpalika. Thereafter, the State Government issued a notice under Section 37 of the Act to the present petitioner to show cause as to why he should not be removed from the office for his disgraceful conduct. Pursuant to the said show-cause notice, the petitioner gave his reply. After considering his reply, the State Government came to the conclusion that the affidavit filed by him was containing false statements of facts and therefore, the State Government decided to remove him by exercising powers under Section 37 of the Act and accordingly, order of removing him under Section 37 as Councillor of Morbi Nagarpalika is passed on 15-11-1997 and hence, the petitioner has come before this Court.

(3.) Mr. Yagnik, learned Advocate for the petitioner has urged before me that the petitioner was the President in the year 1996 and the resolution of giving the land was passed by the Nagarpalika in the year 1996 and regarding the said resolution, the complaint was made by one Parekh and the Collector was holding the inquiry regarding the said resolution under Section 258 of the Gujarat Municipalities Act. Therefore, when the petitioner had filed an affidavit in question pertaining to the said inquiry regarding incident of the year 1996, the petitioner could not be removed as a Councillor of the Municipality and at the most, he could be removed as President of the Municipality. In support of the said contention, he has placed reliance on the decision of this Court in the case of Chimanlal R. Patel v. Anand Municipality and Ors. reported in 1983(1) GLR, 67.