UPLETA MUNICIPALITY Vs. VASANTIBEN LALJIBHAI PITRODA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and order dtd. 29/11/2019 passed by the learned Single Judge in Special Civil Application No. 5915 of 2000, the local authority, i.e., Upleta Nagarpalika has filed this appeal under Claus 15 of the Letters Patent.

(2.) The following facts emerge from the record of the appeal-

(3.) Heard Mr. Bhavesh Trivedi, learned advocate for the appellant, Mr. U.T. Mishra, learned advocate for respondent no. 1 and Mr. A.J. Yagnik, learned advocate for respondent no. 2.