(1.) RULE. Ms. Vasavdatta Bhatt, learned advocate waives service of notice of rule on behalf of respondent no. 1 and Shri Pranav Dave, learned AGP waives service of notice of rule on behalf of respondent no. 2.
(2.) With the consent of the learned advocates appearing on behalf of the respective parties and in the facts and circumstances of the case, the present petition is taken up for final hearing today.
(3.) By way of this petition under Article 227 of the Constitution of India the petitioner has prayed for an appropriate writ, order or direction quashing and setting aside the impugned judgement and order passed by respondent no. 1, District Development Officer dated 07/07/2008 as well as the impugned judgement and order passed by the learned Principal District Judge, Valsad dated 11/08/2009 in Regular Civil Appeal No. 38/2008.