PRITESHBHAI UMESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India, in which, the petitioner has challenged the order dated 18.08.2018 passed by the Taluka Development Officer, order dated 15.01.2019 passed by the District Development Officer and the order dated 28.01.2019 passed by the Additional Development Commissioner. It is prayed that the petitioner be restored to the post of Sarpanch of Por Gram Panchayat.

(2.) Looking to the issue involved in the present petition, this petition is taken up for final disposal with the consent of the learned advocates appearing for the parties. Hence, Rule. Mr.K.M. Antani, learned Assistant Government Pleader, waives service of notice of Rule for respondent Nos.1 and 2, Mr.H.S. Munshaw, learned advocate, waives service of notice of Rule for respondent Nos.3 and 4 and Mr.C.B. Upadhyay, learned advocate, waives service of notice of Rule for respondent No.5.

(3.) The brief facts leading to the filing of the present petition are as under: