(1.) LEAVE to amend. Rule. Learned A.G.P. Mr. Rohan Yagnik waives service of rule on behalf of respondent authorities. In view of the facts of present case and with consent of the learned counsel for petitioner and respondent, the matter is taken up for hearing and final decision today.
(2.) THE petitioner has taken out present petition seeking below mentioned relief and directions:
(3.) THE dispute involved in present petition is in very narrow compass and the petition can be disposed of by taking into account some of the relevant dates and the response of the respondent authorities.