RANIBEN Vs. AHMEDABAD MUNICIPAL CORPORATION

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Mr.Rituraj M. Meena waives service of notice of rule for the respondent No.1. Though served, none appeared for and on behalf of respondent Nos.2.1 to 2.3 and 3.1 to 3.3.

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

(3.) Heard learned advocate Mr. Anand B. Gogia for the petitioner and learned advocate Mr. Rituraj Meena for respondent No.1. Perused the record.