PATEL ARUNKUMAR MAGANLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) IN this appeal, the appellant-original petitioner challenges judgment and order dated 25.10.2010 passed by the learned Single Judge in Special Civil Application No.16056 of 2007 whereby, according to the appellant herein, the learned Single Judge allowed the petition but the second part of the relief, as prayed for, with regard to utilization of the space in the market yard is neither granted nor rejected.

(2.) FACTS relevant for the purpose of deciding this appeal can be summarized as under:-

(3.) WE have taken notice of the fact that the statue has already been put up at principle market yard, Vijapur. WE have also taken notice of the fact that the statue at Vijapur was unveiled on 27.02.2011. WE have also taken notice of the fact that the entire amount incurred towards putting up of the statue has been paid up by the Directors as per the affidavit-in-reply filed by the respondent No.3. In the affidavit-in-reply filed by the respondent No.3, it has been averred as under:-