LAWS(GJH)-2022-10-514

VASANTBHAI Vs. SURAT MUNICIPAL CORPORATION

Decided On October 03, 2022
Vasantbhai Appellant
V/S
SURAT MUNICIPAL CORPORATION Respondents

JUDGEMENT

(1.) The present petition is filed by the petitioner for the following main prayer :

(2.) Heard Mr.Shivam Nirav Majmudar, learned advocate for the petitioner and Mr.Meet Thakkar, learned AGP for the State.

(3.) Considering the issue involved in the matter as well as considering the prayer made in this petitioner noted above, it would be appropriate for the petitioner to make representation afresh, with necessary details / documents, to the respondent Corporation, within a period of two weeks from today.