ILABEN KANAIYALAL PATEL Vs. VADODARA MAHANAGAR SEVA SADAN

JUDGEMENT

(1.) Being aggrieved and dissatisfied by the order dtd. 19/10/2013 passed by the learned 13thAdditional District Judge, Vadodara the respondent - Corporation assailed the said order by preferring the Regular Civil Appeal No.69 of 2011. Being aggrieved by the said order dtd. 19/10/2012 the writ-applicant herein has approached this Court by filing present writ-application under Article 227 of the Constitution of India seeking the following reliefs :-

(2.) The order dtd. 4/7/2009 passed in Tax Appeal No.18 of 2008 reads thus :-

(3.) The brief facts leading to the filing of the present writ- application read thus :-