MEERA S. DESAI Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for the respondent-State.

(2.) At the outset, learned advocate Mr.Rohan Lavkumar appearing for the petitioners has submitted that the issue is squarely covered by various decisions of this Court. He has placed reliance on the judgment dtd. 1/4/2009 passed in Letters Patent Appeal No.1275 of 2006.

(3.) In this writ petition, the petitioner is assailing the show cause notice dtd. 21/11/2012, the order dtd. 22/4/2015 and further, the order dtd. 19/3/2016 passed in the revision application of the petitioner.