RIAZ ABDUL SATTAR KHATRI Vs. DHORAJI NAGAR PALIKA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and order dtd. 26/6/2019 passed by the learned Single Judge, whereby the petition filed by the appellant challenging the order dtd. 8/10/2010 came to be confirmed, the appellant has preferred the present appeal.

(2.) The following facts emerge from the record of the appeal -

(3.) Heard Ms. Mamta Vyas, learned advocate for the appellant and Mr.Premal Joshi, learned advocate for the Respondent Municipality.