CHIRAG AMBUBHAI PATEL Vs. TALUKA DEVELOPMENT OFFICER

JUDGEMENT

(1.) By way of filing this petition under Article 14 and Article 226 read with Article 227 of the Constitution of Inida, the petitioner has sought for following relief:

(2.) As the issue involved in the matter is in a narrow compass, with the consent of the parties, the matter has been heard finally at admission stage.

(3.) The facts which arise from the petition is that there was work of new drainage line being constructed in the vicinity whereupon there was some objections raised and by suo- motu action order was passed by the Appellate Committee dtd. 22/7/2019. It is contended that the Taluka Development Officer (T.D.O) vide its communication dtd. 1/6/2018 issued clarification, observing that the drainage line has to be laid in a street between two Falias . It is the contention of the petitioner that the entire exercise taken out by the appellate authority and the T.D.O is without jurisdiction and, therefore, they should be set-aside.