HIMAXIBEN DIPAKBHAI RANA Vs. ANKLESHWAR MUNICIPALITY

JUDGEMENT

(1.) The present petition is filed for seeking the following reliefs:

(2.) Brief facts of the case as per the case of the petitioner in this are as under:

(3.) Heard Mr. Haribhai Patel, learned advocate for the petitioner, Mr. Mehul Sharad Shah, learned advocate for the respondent Nos.1 and 2 and Ms. Surbhi Bhati, learned AGP for the respondent No.3 - State.