BHOGILAL KESARABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) With the consent of the learned advocates appearing for the respective parties, the matter is heard finally at the admission stage.

(2.) Heard learned advocate Mr.S.P.Majmudar for the petitioner, learned AGP Ms.Jyoti Bhatt for the respondent State and learned advocate Mr.Deepak Sanchela for the respondent no.3- Nagarpalika.

(3.) The present petition is filed under Article 226 of the Constitution of India for the following reliefs:-