HITENDRASIH PRAVINSINH ZALA Vs. TALUKA VIKAS ADHIKARI

JUDGEMENT

(1.) Rule returnable forthwith. With the consent of the learned advocate for the respective parties, the matter is taken up for final hearing today. In this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs:

(2.) Facts in brief are as under:

(3.) Mr.Pankaj Champaneri, learned advocate for the petitioner, has made the following submissions: