SURENDRA PUNAMCHAND PANCHAL Vs. STATE OF GUJRAT

JUDGEMENT

(1.) Admit. Mr. Dave, learned AGP, appearing on the advance copy of this appeal with Civil Application for stay being served upon him, waives service for the respondents. On the joint request of the learned counsel for the parties, the matter is taken up today itself for final disposal and disposed of by this order.

(2.) Heard Mr. Majmudar for the appellant (who was present before the court) and Shri K.T. Dave for the respondents.

(3.) The appellant, who is the original petitioner working as Police Inspector, challenged the impugned notice of eviction given on 3rd September, 2005 to him by the respondents calling upon him to vacate the quarter occupied by him immediately before this court by way of writ petition i.e. Special Civil Application No.18265 of 2005 under Article 226 of the Constitution. It was dismissed by Miss R.M. Doshit, J. by a reasoned order dated 14th September, 2005 which is challenged in this appeal.