RAJESHKUMAR KHELSHANKAR DAVE Vs. HALVAD MUNICIPALITY

JUDGEMENT

(1.) Heard learned advocate Mr. K.R. Koshti for the petitioner and learned advocate Mr. Hari Patel for learned advocate Mr. Deepak Sanchela for the respondent through video conference.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :

(3.) This Court (Coram : Hon'ble Mr. Justice N.V. Anjaria) passed the following order on 16.01.2019 regarding the facts of the case while admitting the matter :