KAUSHIKKUMAR JAYANTILAL THAKAR Vs. SIDHPUR NAGARPALIKA

JUDGEMENT

(1.) THOUGH served, none is present for the respondent no. 1.

(2.) HEARD learned advocate for the petitioner.

(3.) LEARNED advocate for the petitioner has relied upon the decision of this Court reported in (i) 2001(2) GLR 1115 in case of B.G. Sapariya, Chairman, Development Board, Mahuva Municipality Vs. Pradipkumar Pujari, Collector, Bhavnagar, (ii) 2000 (4) GCD 3222 (Guj) in case of Maniben Navabhai and Ors. Vs. State of Gujarat and ors, (iii) unreported decision dated 30.01.2006 passed in Special Civil Application No. 1170 of 2004, (iv) unreported decision dated 11.12.2006 in Special Civil Application No. 649 of 2004, contended that admittedly no hearing was granted and on this limited ground, the petition is required to be disposed of. Shri Vyas, learned advocate for the petitioner does not press any other grounds at this stage with a liberty to take out appropriate ground in case of difficulties in future and submitted that this petition may be confined to challenge to the order of Collector and Nagarpalika.