(1.) With consent of learned advocates for the respective parties, the matter is taken up for final hearing. Hence, RULE. Learned AGP Ms. Nirali Sarda waives service of notice of rule for and on behalf of the respondents - State.
(2.) Heard learned advocate Mr. Hriday Buch for the petitioner, learned advocate Ms. Manavi Dhamle for learned advocate Mr. Maulik Nanavati for Nanavati and Co. for the respondent no. 3 and learned AGP Ms. Sarda for the respondents - State.
(3.) By way of this petition, the petitioner has challenged the orders dtd. 26/3/2021 passed by the Deputy Collector, Dhangadhra in Revision Case No. 1 of 2021 and order dtd. 17/12/2020 passed by the Mamlatdar, Dhangadhra in Mamlatdar Case No. 15 of 2020.