RITABEN BABUBHAI NINAMA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India, in which, the petitioner has prayed that impugned Notification dated 19.01.2019 issued by respondent No.1 while exercising powers under the Gujarat Panchayats Act, 1993, by which, Kadval Gram Panchayat is bifurcated into six different Gram Panchayats, be quashed and set aside. The petitioner has also prayed that the order dated 22.01.2019 passed by the State Government appointing Administrator of the Kadval Gram Panchayat be quashed and set aside.

(2.) Looking to the issue involved in the present petition and with the consent of the learned advocates appearing for the parties, the petition is taken up for final disposal. Hence, Rule. Mr.K.M. Antani, learned Assistant Government Pleader, waives service of notice of Rule for respondent Nos.1 to 3, Mr.H.S. Munshaw, learned advocate, waives service of notice of Rule for respondent Nos.4 and 5 and Mr.Pankaj S. Chaudhary, learned advocate, waives service of notice of Rule for respondent Nos.6 to 8 i.e. newly added respondents.

(3.) The issue involved in the present petition is whether the procedure prescribed under Section 7 of the Gujarat Panchayats Act, 1993 ("the Act" for short) is followed by the respondent authorities, or not.