BALDEVJI KAPURJI THAKORE Vs. P V TRIVEDI

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution, the petitioner challenged the order dated 20th July, 1991 of the District Development Officer, Mehsana under Section 63(1) of the Gujarat Panchayat Act, 1961 removing the petitioner from the office of Vice-President of Visnagar Taluka Panchayat in view of pendency of a Criminal Case against the petitioner and the order of the Development Commissioner dismissing the appeal against the said order.

(2.) The petitioner had also challenged the constitutional validity of the provisions of sub-section (1) of Section 63 of the said Act.

(3.) With passage of time, the petition has become infructuous insofar as challenge to the order of removal is concerned. As regards challenge to the constitutional validity of sub-section (1) of Section 63 of the Act of 1961, since the said Act is repealed by Gujarat Panchayat Act, 1993, it is not necessary to go into that question also. The petition is accordingly dismissed as infructuous. Rule is discharged.