SOLANKI CONSTRUCTION Vs. CHIEF OFFICER

JUDGEMENT

(1.) Heard Mr. Harsh Raval, learned advocate for Mr. Dipen K. Dave for the petitioner, Mr. P.S. Champaneri, learned advocate for respondent no.1, Mr. Ashish H. Shah, learned advocate for respondent no.3 and Mr. Premal Joshi, learned advocate for newly added party, respondent no.6.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following main relief -

(3.) The following facts emerge from the record of the petition -