VANMALIBHAI KESHAVLAL PATEL Vs. LIMDI NAGAR PALIKA

JUDGEMENT

(1.) Heard the learned advocates for the respective parties.

(2.) The brief facts of the present writ petition reads as under :-

(3.) In this matter, this Court [Coram : M/s. S.B Majmudar & V.H Bhairaviya, JJ.] had issued rule making it returnable on 11th Decmeber, 1989. Since then, no reply has been filed on behalf of the respondent Nagarpalika.