TARACHAND RIJHUMAL NARSINGANI Vs. ADDITIONAL DEVELOPMENT COMMISSIONER

JUDGEMENT

(1.) AS both the petitions are interconnected and common questions are to be considered, they are being considered by this common judgement.

(2.) SPECIAL Civil Application No. 5448/85 has been preferred for appropriate writ to respondent from taking any proceeding against the petitioner in Revision Application No. 141/84 against the resolution of the Executive Committee, Sabarkantha District Panchayat, whereby the show-cause notice for disqualification has been withdrawn by the Executive Committee of the Sabarkantha District Panchayat.

(3.) SPECIAL Civil Application No. 5517/85 has been preferred by the petitioner for quashing and setting aside the order passed by the Additional Development Commissioner (Annexure-B) in purported exercise of power under Section 305 of the Gujarat Panchayat Act, 1961 ('the Act' for short), whereby the Resolution of the Executive Committee of Sabarkantha District Panchayat is set aside and the matter is remanded to the competent authority for taking decision in accordance with law.