RAMESHBHAI BABUBHAI KATARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners, who happened to be the respondent nos.2 to 6 in the Special Civil Application no.11414 of 2019 have taken-out this appeal under Clause-15 of the Letters Patent challenging the judgment passed by the learned Single Judge wherein the learned Single Judge of this Court partly allowing the petition quashed and set aside the order of the Designated Authority-respondent no.1 dated 31st May 2019, wherein the purshis on behalf of the petitioners to drop the proceedings was accepted and remanded the matter to the Designated Authority for dealing with the submissions that may be made by all the concerned. The operating part in Para-7 contains the said direction.

(3.) The facts as could be gathered from the memo of the petition and shorn off unnecessary details deserves to be set-out as under :- 3.1 The elections were held in the month of February 2018 for the Rajula Municipality. Total strength of the members panchayat is 28, out of which 27 members were elected on the symbol of Indian National Congress Party, and 1 elected on symbol of BJP. The ruling party in the State therefore, in minority in the Municipality.