LIKHI GROUP GRAM PANCHAYAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is an appeal under clause 15 of the Letters Patent against the judgment and order passed by the learned Single Judge dismissing the Special Civil Application No. 2965 of 1992 .

(2.) The facts leading to the aforesaid Letters Patent Appeal are as under:

(3.) Mrs.Mehta learned advocate for the appellants has challenged the decision of the State Government in dividing the aforesaid Likhi Group Gram Panchayat as well as appointing the administrator. Firstly it was contended by Mrs.Mehta that in the instant case, there is alteration in limits of Likhi Group Gram Panchayat by inclusion of certain area therein and by exclusion of certain area therefrom and therefore, in view of the provisions of section 298, administrator would not have been appointed. In our view there is no merit in the contention. Relevant part of section 298 reads as under: