SATISHKUMAR DINUBHAI DESAI Vs. PATAN NAGARPALIKA

JUDGEMENT

(1.) The matter is heard finally.

(2.) The petitioner has preferred this petition for challenging the order passed by the Collector, dated 11.2.02 and its confirmation thereof by the State Govt in exercise of its revisional jurisdiction whereby the construction permission granted to the petitioner was set aside and the matter was remanded to the authority for considering the said question.

(3.) Heard Mr.Jani for the petitioner and Ms.Pandit, Ld.AGP for respondent Nos 2,3 & 4, Mr.Bhatt for respondent No.6 and so far as respondent No.5 is concerned he has filed affidavit stating that he has left the matter to the court to decide as it is just and lawful. So far as respondent No.1 is concerned, i.e. Patan Nagapalika, though served nobody has appeared.