PARESHBHAI DHIRAJLAL THAKKAR Vs. RADHANPUR NAGARPALIKA

JUDGEMENT

(1.) Rule. Learned advocate Mr.Deepak Sanchela waives service of rule for the respondent no.1. Learned advocate Mr.D.K.Puj waives service of rule for the respondent no.4. Mr.Ayaan Patel, learned AGP waives service of rule for the respondent-State.

(2.) These three petitions and the Civil Applications are arising out of the same subject matter, and therefore, at the request of learned advocates for the respective parties, the same are taken up for joint hearing and final disposal.

(3.) The facts are recorded from the lead matter i.e. Special Civil Application No.1709 of 2022.