RETLAV GRAM PANCHAYAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IT appears that the petitioner Gram Panchayat had preferred the present petition for challenging the action on the part of the Police Authority in making construction and/or occupation of the constructed premises for the purpose of police out-post. This Court, on 2. 4. 2003, after hearing both the sides, had passed the following order:-

(2.) IT has been stated by the leaned AGP, Mr. Pandya that pending the petition, the police station has been constructed and at present, the said premise is also under the occupation of the police department. The learned AGP further places on record a copy of the letter dated 21. 1. 2009 received by his office from the Police Sub-Inspector, Paldi that the police choki is functioning since then and there is no objection by the residents of the village and even Gram Panchayat has also no objection for such purpose. Together with the said letter, a copy of the certificate signed by the Sarpanch of the Gram Panchayat to that effect dated 19. 1. 2009 is also produced.

(3.) UNDER these circumstances, as the Gram Panchayat, who is the petitioner herein, has no objection, no useful purpose would be served in deciding the further questions, which are raised in the present petition.