POPATBHAI ONDHABHAI JETHWA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present petition is preferred for challenging the order dated 11. 9. 2004 passed by the State Government in purported exercise of power under Section 259 of the Gujarat Panchayats Act, 1993.

(2.) HEARD Mr. Vaishnav, learned Counsel appearing for the petitioner and Mr. Nanavati, learned AGP for respondent No. 1.

(3.) UPON hearing the learned Counsel appearing for the aforesaid respective parties, it appears that the matter was pertaining to the election/constitution of the Executive Committee dated 19. 7. 2004 of Talaja Taluka Panchayat. It also appears that as per Section 123 (9) (b), the statutory term of the Executive Committee is for two years. Pending the petition, the said period has expired and further pursuant to the interim order passed by this Court in the present proceedings, the Executive Committee had continued to function.