ZIL NARESHKUMAR MISTRY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Issue Rule, returnable forthwith. Mr.Niraj Sharma, the learned Assistant Government Pleader waives service of notice of Rule on behalf of the respondent-State. Mr. Rituraj Meena, the learned Counsel for the Respondent No. 2 Ahmedabad Municipal Corporation waives service of notice of Rule on behalf of the respondent- Ahmedabad Municipal Corporation.

(2.) The Petitioner has filed this Petition for the following relief:-

(3.) The Petitioner had earlier filed Special Civil Application No. 4959 of 2022 under Article 226 of the Constitution of India, wherein the petitioner had prayed for the following reliefs :-