(1.) By this Public Interest Litigation, the writ-petitioner, who is a social worker and a Municipal Councillor of Dhoraji Nagarpalika, has prayed for the following relief:
(2.) The case made out by the writ-petitioner may be summed up thus:
(3.) The petition is opposed by the Dhoraji Nagarpalika, the respondent No.5, and the defence taken by them may be summed up thus: