DHORAJI MUNICIPALITY Vs. ARUN DHANJIBHAI PARMAR

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied by the judgment and award dtd. 18/6/2019 passed by the learned Single Judge in Special Civil Application no. 4720 of 2018, the appellant Municipality has preferred this intra-Court appeal under Clause 15 of the Letters Patent.

(2.) Following facts emerge from the record of the appeal:-

(3.) At the outset, it would be appropriate to refer to the observations made in Paragraphs 6 and 8 of the impugned judgment, which are as under:-