MAHESHKUMAR KANTILAL DAVE Vs. DEVELOPMENT COMMISSIONER

JUDGEMENT

(1.) The present petition is directed against the order dated 18.08.2018 passed by the respondent -Development Commissioner (Annexure A) superseding the Lakhani Taluka Panchayat for a period of six months from the date of publication of the notification in the Government Gazette, exercising the powers conferred under sub-section 1 of Section 253 of The Gujarat Panchayats Act, 1993 (hereinafter referred as "the said Act").

(2.) The chronology of events may be stated as under:

(3.) The learned Senior Advocate Mr. Percy Kavina appearing with Mr. Dipen Desai for the petitioners mad e the following manifold submissions: