BARVALA NAGAR PALIKA Vs. RAIYABEN KALUBHAI GALECHAL

JUDGEMENT

(1.) The present Letters Patent Appeal is filed by the appellant - original petitioner under Clause 15 of the Letters Patent challenging the impugned oral order dtd. 4/8/2022 passed by the learned Single Judge in Special Civil Application No.7759 of 2019 whereby the learned Single Judge has dismissed the petition.

(2.) The factual matrix of the present case is as under:-

(3.) Heard Mr.L. B. Dabhi, learned advocate appearing for the appellant herein and Mr.G. K. Rathod, learned advocate appearing for the respondent herein.