KALAJI NATHAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to add Ahmedabad Municipal Corporation as party respondent no.4.

(2.) NOTICE to newly added respondent no.4 is issued and the same is waived by learned advocate Mr.Deep Vyas.

(3.) Heard Mr.Maulik Nanavati learned advocate for the petitioner, Mr.Meet Thakkar learned AGP for respondent nos.1 and 2 and Mr.Deep Vyas learned advocate for respondent no.4