JAYSHREEBEN VARJANGBHAI ODEDRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. With the consent of parties, the petition is taken up for final hearing.

(2.) The prayers made in the petition read as under:

(3.) The petitioner - Jayshreeben Varjangbhai Odedara has approached this Court raising a grievance that there is collusive and willful inaction on the part of the respondent nos.2 and 3 for extraneous consideration in not implementing their own orders under Section 260(1), 260(2) of the Gujarat Provincial Municipal Corporation Act, 1949.