DHIRUBHAI KANABHAI DANGODARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Shri Dave, learned AGP waives service of notice of Rule on behalf of the respondent No.1, Shri Rana, learned advocate waives service of notice of Rule on behalf of respondent Nos.2 and 3 and Shri BA Vaishnav, learned advocate waives service of notice of Rule on behalf of respondent No.4. With the consent of the learned advocates for the respective parties, the matter is taken up for final hearing today.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for an appropriate writ, direction and order quashing and setting aside the impugned order dated 19.9.2009 passed by the Revisional Authority i.e. Additional Development Commissioner, Gandhinagar, State of Gujarat passed in Appeal No.1/55/1999, whereby respondent no.1 revisional authority has allowed the said appeal filed by respondent no.4 herein quashing and setting aside the order dated 17.4.2009 / 2.5.2009 passed by respondent no.2 District Development Officer removing respondent no.4 as Sarpanch of Juna Ugla, Gram Panchayat in exercise of powers under Section 57(1) of the Gujarat Panchayat Act.

(3.) Shri Parth Tolia, learned advocate has appeared for the petitioner and Shri BA Vaishnav, learned advocate has appeared for respondent no.4, Shri MD Rana, learned advocate has appeared for the respondent nos. 2 and 3 and Shri Dave, leared AGP has appeared for respondent no.1.