ASHOKKUMAR BHIKHAJI THAKOR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Abhijit Rathod, learned advocate appearing for the petitioner and Ms. Dharitri Pancholi, learned AGP for the respondents.

(2.) Rule returnable forthwith. Ms. Pancholi, learned AGP waives service of notice of rule.

(3.) Challenge in this petition, under Article 226 of the Constitution of India, is to the order dtd. 18/9/2017 passed by the District Magistrate, Banaskantha and the order dtd. 27/5/2019 passed by respondent no. 2 in Appeal No. 253 of 2017.