BAJRANGDAS DURLABHRAM DEVMURARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE returnable forthwith. Mr.Rohan Shah learned AGP waives service of notice of Rule on behalf of the respondent State.

(2.) With the consent of learned advocates for the respective parties, the petition is taken up for final hearing.

(3.) This petition challenges the order dtd. 2/9/2021 passed by the respondent no.2- Collector, Bhavnagar, passed in case No.DM-2/H.P. Regn. No.25/High Court Remand/2021.