DALAJI GANDAJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Mehul Sharad Shah, learned advocate for the petitioner and Mr. Kanva Antani, learned AGP for the respondent through video conferencing.

(2.) Rule returnable forthwith. Mr. Kanva Antani, learned AGP waives service of notice of rule for the respondent.

(3.) In this petition, under Article 226 of the Constitution of India, under challenge is the order dated 06.07.2020 passed by the Collector, Ahmedabad.