VALBAI KHERAJ GADHVI Vs. SAVA NATHA MINDHANI

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for the respondent authorities and learned advocate Mr.Chaudhari waives service of notice of rule for the respondent no.1.

(2.) With the consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing and disposal today since a short issue is involved in the writ petition.

(3.) By this writ petition, the petitioner has assailed the order dtd. 17/5/2018 passed by the Mamlatdar, Mundra in Case No.2 of 2016 (at Annexure-B) and the impugned order dtd. 18/6/2020 passed by the Deputy Collector, Mandra, Kachchh in Case No.2 of 2019 (at Annexure- E).