KANTILAL NAGJIBHAI ZALAVADIYA Vs. PRAKASHBHAI CHHAGANBHAI PATEL

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Mr. Rajendra Patel waives service of notice of rule on behalf of respondent No.1 and learned advocate Mr. Hiren R. Pandya waives service of notice of rule on behalf of the contesting respondent No. 20.

(2.) Though served, none appeared on behalf of other respondents. The presence of other respondents are not required.

(3.) The present writ application is filed under Article 227 of the Constitution of India seeking following relief :