KASHIRAM KANJIBHAI MEERABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Assistant Government Pleader waives service of notice of rule on behalf of the respondent - State.

(2.) With the consent of the learned advocates for the respective parties, the matter is taken up for final hearing today.

(3.) In the present writ petition, the petitioner has prayed for quashing and setting aside the order dtd. 25/6/2012 passed by the respondent No.2 - Assistant Collector, Tharad as well as the order dtd. 21/7/2016 passed by the respondent No.4 - District Collector, Palanpur, District Banaskantha.