MEENABEN SOMABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant herein is the original petitioner in Special Civil Application No.7155 of 2010. She had preferred such Special Civil Application for quashing and setting-aside the order dated 6.4.2010 by respondent No.2, namely, Junagadh Municipal Corporation. Since such application was dismissed by the learned Single Judge by judgment and order dated 27.7.2010, the appellant has prayed for quashing and setting-aside both above orders in the present appeal. The result of above two impugned orders is practically to nullify the action and decision of respondents No.1 and 2 dated 22.5.1993 whereby bid of the appellant was accepted for allotment of plot No.42 at Survey No.305 in Zafar Maidan, Gandhigram, Junagadh.

(2.) Heard learned advocate Mr.Anshin H.Desai, learned advocate for the appellant and Mr.A.N.Shah, learned AGP for respondent No.1 and Mr.Nirav Sanghvi, learned advocate holding brief of Mr.Ashish M.Dagli, learned counsel for respondent No.2 Junagadh Municipal Corporation.

(3.) In the present appeal, by an order dated 27.4.2011, both impugned orders were stayed, by the Bench comprising of Hon ble the Chief Justice Mr.S.J.Mukhopadhaya (as he then was) & Hon ble Mr.Justice J.B.Pardiwala in following terms -