BHAVESH KAMLESHBHAI PATEL Vs. COMMISSIONER, MUNICIPALITY ADMINISTRATION

JUDGEMENT

(1.) The present Letters Patent Appeal impugns the judgment and order dtd. 2/3/2023 in Special Civil Application No.822 of 2022, whereby the learned Single Judge has dismissed the Special Civil Application.

(2.) The brief facts leading to filing the present appeal are as follows:-

(3.) Aggrieved, the appellant herein preferred Special Civil Application No.822 of 2022 in this Court. By the impugned judgment and order dtd. 2/3/2023, learned Single Judge upheld the order dtd. 28/12/2021 passed by the respondent no.1 - the Commissioner of Municipalities and dismissed the Special Civil Application.