PATEL VINUBHAI VIHABHAI Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India, in which, the petitioner has prayed for following relies,

(2.) Heard learned advocate, Mr. Tejash Satta for the petitioner and learned advocate, Mr. S.P. Hasurkar for the respondent no.1.

(3.) The facts of the case leading to the filing of the present petition are as under,