BALABHAI UKABHAI MAKWANA Vs. MONA KHANDHAR

JUDGEMENT

(1.) THE petitioner by this petition has prayed for appropriate writ to quash and set aside the order at Annexure D and its confirmation thereof by the Additional Development Commissioner at Annexure F, whereby the petitioner was placed under suspension in exercise of power under Section 59 of the Gujarat Panchayat Act.

(2.) IT appears from the statement made in the petition that the petitioner was elected on 10. 4. 2002. As per the relevant provisions of the Gujarat Panchayat Act, the term of the petitioner as Sarpanch would be for a period of five years from the date of election, therefore, would come to end in April, 2007. Therefore, by efflux of time, the tenure of the petitioner in capacity as Sarpanch of Devalia Gram Panchayat has come to an end.

(3.) UNDER these circumstances, no useful purpose would be served in examining the contentions, which are raised in the present petition. Therefore, present petition is disposed of as having become infructuous.