SUKESHI VIJAYBHAI BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present appeal under Clause 15 of the Letters Patent, the appellants herein - original petitioners (hereinafter referred to as "petitioners") have challenged the CAV judgment dtd. 7/5/2021 passed by the learned Single Judge in Special Civil Application No.9466/2019 by which the learned Single Judge has dismissed the petition by a reasoned judgment.

(2.) That, the respondent No.2 - Ahmedabad Municipal Corporation has filed caveat and has been represented by learned Senior Advocate Mr. Maulin Raval with learned advocate Mr. Gaurang Vaghela and therefore, we have learned advocate Mr. A.B. Munshi appearing for the original petitioners and learned Counsel Mr. Maulin Raval assisted by learned advocate Mr. Gaurang Vaghela appearing for the respondent No.2 - Ahmedabad Municipal Corporation.

(3.) The short facts emerging from the record of the case are as follows: