MANIBEN GAGAJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP, Shri J.K.Shah, waives service of rule on behalf of respondent No.1. Learned advocate Shri H.S.Munshaw waives service of rule on behalf of respondent No.2. With the consent of the parties, this petition was taken up for final disposal today.

(2.) The petitioner has challenged an order dated 30th July, 2007 passed by District Development Officer (D.D.O. for short) as upheld by an order dated 27th September, 2007 passed by Additional Development Commissioner.

(3.) The petitioner was elected as Sarpanch of Village, Charadu, Tal. Mehsana. A show cause notice dated 10th April, 2007 came to be issued making allegations with respect to alleged irregularities committed by the petitioner regarding motor pump and iron pipes of the Panchayat's Tube Well. The petitioner was called upon to show cause why she should not be removed as Sarpanch. By her reply dated 27th April, 2007, the petitioner denied the charges.