UMEDBHAI BALLUBHAI TADVI Vs. EXECUTIVE ENGINEER

JUDGEMENT

(1.) Draft amendment granted. Rule returnable forthwith. Mr. Soaham Joshi, learned AGP waives service of notice of rule on behalf of respondent State.

(2.) The issue involved in these petitions is squarely covered by a decision of this court rendered on 20/8/2014 in Special Civil Application No. 5530 of 2003 and allied matters. Relevant portion of the decision reads as under:

(3.) This order of the co-ordinate bench was confirmed in appeal by way of decision dtd. 28/12/2018 passed in Letters Patent Appeal No. 1567 of 2018.