KALAVAD NAGAR PALIKA Vs. DIWALIBEN DAYALJIBHAI BAGTHARIYA

JUDGEMENT

(1.) Draft amendment is granted. To be carried out forthwith.

(2.) Heard Mr. Deep D. Vyas, learned advocate for the appellant- Nagarpalika and Ms. Dhwani Tripathi, learned Assistant Government Pleader for the respondents No. 2 & 3 through the Video Conference.

(3.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 20/1/2020 passed by the learned Single Judge in Special Civil Application No. 7832 of 2018, preferred by respondent No.1 herein.