LALESHBHAI DALPATRAM THAKKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition, under Article 226 of the Constitution of India, has been filed by the petitioner challenging the order dated 15.06.2019 passed by the State of Gujarat. By the impugned order, the respondent No.1, i.e. the designated authority rejected the Dispute Application No.5 of 2018 preferred by the petitioner. The application was filed by the petitioner seeking prayers to declare the respondents Nos. 2 to 14 disqualified for holding the post of Member of Patan Municipality.

(2.) The facts in brief are as under:

(3.) Mr. Chintan Champaneri, learned advocate has appeared for the petitioner and Mr. Chitrajeet Upadhyay, learned advocate has appeared for the respondent Nos. 2, 5, 6, 7, 11 & 13 and Mr. Kanva M. Antani, learned AGP, has appeared for the respondent - State.