JIGNESHKUMAR GHANSHYAMBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned advocate, Mr.Kushal Desai for the petitioners. Learned AGP, Mr.Jay Trivedi for respondent-State and learned advocate, Mr.Nilesh Pandya, who was directed by this Court to accept the advance copy and appear on behalf of the respondent No.1-Vadodara Municipal Corporation.

(2.) By consent of the parties, the matter was taken up for final disposal.

(3.) By way of this petition, the petitioners have challenged the notice dtd. 15/3/2023 passed by the respondent No.2-Vadodara Municipal Corporation.