SAVITABEN DAHYABHAI SAVARIYA Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) THE petition is filed praying for following reliefs:-

(2.) PREVIOUSLY though the petitioner was represented by an advocate, it appears that subsequently, the advocate was relieved. The petitioner was not present before the Court today. Her written arguments dated 15.03.2010 are on record.

(3.) MR.Desai, learned advocate, pointed out that the present petitioner had filed a criminal case being C.R. I-12 of 2002 alleging commission of offences punishable under Sections 418, 420 and 423 etc. of Indian Penal Code which was summarily dropped and the summary was also finally accepted by the High Court.