BALVANTBHAI CHHOGAJI BAROT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this appeal under clause-15 of the Letters Patent, challenge is to the oral order dated 30th Jan., 2018 passed by learned single Judge in Special Civil Application No. 1696 of 2018.

(2.) Before learned single Judge, challenge was to the order dated 22.1.2018 passed by respondent No.3-Collector, Banaskahtha, whereby respondent No.3 declared the appellant-original petitioner disqualified as Councilor, Dhanera Municipality under the provisions contained in section 38(a) read with section 11(1)(h) of the Gujarat Municipalities Act, 1963 ("the Act" for short).

(3.) Certain facts recorded by learned single Judge in para-2 of the above order are not, as such, in dispute.