VASANTILAL RAMANLAL KANSARA Vs. VIRAMGAM MUNICIPALITY

JUDGEMENT

(1.) . The petitioner challenges the order of the Collector Ahmedabad passed on -6-1994 by which the Resolution No. 47 of the respondent Municipality made in 15-4-1994 was set aside.

(2.) Under the Resolution of the respondent-Municipality dated 15-4-1994 certain construction made by the petitioner was regularised and the portion was resolved to be given on lease for six years on rent of Rs. 20.00 per sq. yard per year in favour of the petitioner. The Municipality had made this Resolution on the basis of No. 16 on 4-1-1994 passed by the Executive Committee of the Municipality.

(3.) The only contention which was canvassed at the hearing of this petition was that though the Resolution of the Municipality which was passed in favour of the petitioner was set aside the petitioner was not heard by the Collector in the matter.