REKHABEN RAMBHAI GORIYA Vs. DESIGNATED AUTHORITY

JUDGEMENT

(1.) The petitioner in Special Civil Application No. 2731 of 2019 has made following prayers :

(2.) The post of President of the District Panchayat of the concerned district, which was treated to have been fallen vacant on account of disqualification of the petitioner under order dated 1.2.2019 was notified for election for filling in post of President under order dated 17.6.2019. Thus, the election on the post was declared on the premise when the post had fallen vacant as the incumbent was declared to have incurred disqualification under order dated 1.2.2019, which is subject matter of challenge in the main matter being Special Civil Application No. 2731 of 2019 and in which, the Court has issued notice and parties have exchanged their pleadings.

(3.) The notification was sought to be challenged by way of Civil Application No. 1 of 2019 in Special Civil Application No. 2731 of 2019, in which, following prayers were made :