DISTRICT DEVELOPMENT OFFICER Vs. PRATIK KANTILAL PATANVADIYA

JUDGEMENT

(1.) The present appeals are ADMITTED. Learned advocates appear and waive service of notice of admission on behalf of the respective respondents.

(2.) At the outset, learned advocate Ms.Krupali N. Bhatt, appearing for the appellants has submitted that the issue is squarely covered by the order passed by this Court dtd. 11/7/2024 in Letters Patent Appeal No.659 of 2024 and allied matters.

(3.) It appears that the present appeals were not listed along with the group of matters, which are decided by this Court vide order dtd. 11/7/2024.