DALABHAI VASIBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present petition is preferred for challenging the order dated 6. 2. 2004 passed in Appeal No. 104 of 2003 as well as the order dated 17. 11. 2003 passed by the respondent No. 3 annexure-B, whereby the petitioner was suspended under Section 59 of the Gujarat Panchayat Act from the post of Sarpanch of Morpra Gram Panchayat.

(2.) IT appears from the statement made by the petitioner in the petition at paragraph No. 3. 1 that the petitioner was elected as Sarpanch of Morpa Gram Panchayat on 10. 4. 2002 and pending the continuation of the post of Sarpanch, on account of the Criminal Case and his arrest, he was placed under suspension. The statutory term of the Sarpanch would not exceed five years. Therefore, such statutory term would come to an end on 9. 4. 2007. Hence, no useful purpose would be served in deciding the questions which are raised in the present petition.

(3.) HENCE, the present petition is disposed of as having become infructuous. Subject to the aforesaid observation, rule is discharged. IR, if any, is vacated.