SUPERINTENDENT ENGINEER Vs. SHANTILAL BHANABHAI TADVI

JUDGEMENT

(1.) Leave to amend the cause title as per the draft amendment dtd. 18/1/2022 is granted.

(2.) Feeling aggrieved and dissatisfied by the judgment and order dtd. 3/8/2021 passed in Special Civil Application No. 23242 of 2019, the appellant has preferred this intra court appeal under clause 15 of the Letters Patent.

(3.) Heard Mr. Alkesh Shah, learned advocate for the appellants and Ms. Dhwani Tripathi, learned AGP for the State Authority.