LAWS(GJH)-2016-2-69

ASHABEN PANCHABHAI PARMAR Vs. DISTRICT DEVELOPMENT OFFICER

Decided On February 19, 2016
Ashaben Panchabhai Parmar Appellant
V/S
DISTRICT DEVELOPMENT OFFICER Respondents

JUDGEMENT

(1.) By this writ -application under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs: -

(2.) The facts of this case may be summarized as under: -

(3.) Being dis -satisfied, the petitioner has come up with this writ -application.