RAHULBHAI RAJESHBHAI WAGHELA Vs. VADODARA MAHANAGAR SEVA SADAN

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following reliefs:-

(2.) This Court has issued notice to the respondent on 17/2/2023 and the same was made returnable on 24/2/2023.

(3.) Thereafter, Vadodara Municipal Corporation has filed an affidavit in reply through one Mr. Jitesh Ramanlal Trivedi, Town Development Officer and Head of the Department Land and Estate in Vadodara Municipal Corporation and in the aforesaid affidavit which is tendered today and taken on record, in paragraph no. 7 it is stated as under:-