MOHAMMED IRFAN IBRAHIMBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed by the petitioner seeking for following reliefs:

(2.) Heard learned advocates appearing for the respective parties.

(3.) The main grievance raised by way of present petition is that the respondent corporation is sitting tight over representation made by him for recalling the notice which is issued by respondent Nos.2 and 3 under Ss. 260(1) & 260(2) of Bombay Provincial Municipal Corporations Act, 1949 and it is not decided though it was made on 26/6/2019.