PANNABEN DILIPBHAI BHATT Vs. DISTRICT PANCHAYAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India in which the petitioner has prayed that Resolution dated 16.09.2019 passed in the meeting of the District Panchayat, Vadodara regarding motion of no confidence against the petitioner be quashed and set aside.

(2.) Heard learned advocate Mr. B.M.Mangukiya for the petitioner and learned advocate Mr. H.S.Munshaw for the respondents.

(3.) The facts of the present case in nutshell are as under: