BORSAD NAGAR PALIKA Vs. NAGINBHAI KISHANBHAI VAGHELA

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) The petitioner, Municipality constituted under the provisions of the Gujarat Municipality Act, a statutory authority, has approached this Court by way of this petition under Article 227 of the Constitution of India with following prayers:

(3.) Facts in brief leading to filing this petition as could be culled out from the memo of petition deserve to be set out as under: