BHANUBHAI KHODABHAI THAKOR Vs. DISTRICT COLLECTOR, AHMEDABAD

JUDGEMENT

(1.) Heard learned advocate Mr.Bhanukumar B. Agrawal for the petitioner.

(2.) Learned advocate Mr.Agrawal for the petitioner has tendered a draft amendment. The same is allowed in terms of the draft. To be carried out forthwith.

(3.) On perusal of the petition and the documents annexed therewith, it appears that the petitioner has not placed on record the documents which are filed with the authority along with the application 11/10/2019 for re- grant.