BHAICHAND P. KODIA Vs. DISTRICT PANCHAYAT

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dtd. 12/7/2016 passed by the learned Single Judge in Special Civil Application No. 11366 of 2000 rejecting the writ petition, the original petitioner has preferred this intra Court Appeal under Clause 15 of the Letters Patent.

(2.) Following facts emerge from the record of this appeal:

(3.) Heard Ms. Mini Nair, learned advocate for the appellants - original petitioner and Mr. H.S. Munshaw, learned advocate for the respondent.