SABBIR GULAB MALEK Vs. ADDITIONAL DEVELOPMENT COMMISSIONER

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for quashing and setting aside the order dtd. 17/1/2020, passed by the Additional Development Commissioner, Gandhinagar, and further for quashing and setting aside the order dtd. 25/7/2019 passed by the Appellate Committee, District Panchayat, Surat.

(2.) The facts in brief are as under:-

(3.) Mr. Hriday Buch, learned advocate for the petitioner, would submit as under: