PRAVINDAN SHIVDAN GADHVI Vs. DISTRICT DEVELOPMENT OFFICER

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Sejal K. Mandavia, learned advocate waives service of notice of Rule for the respondents.

(2.) With the consent of the learned advocates for the respective parties, the petition is taken up for final hearing today.

(3.) Heard learned advocates for the respective parties. Perused the record.