LAWS(GJH)-2026-6-31

MOHMADMOHSIN MOHMADIRFAN CHHALOTIYA Vs. STATE OF GUJARAT

Decided On June 08, 2026
Mohmadmohsin Mohmadirfan Chhalotiya Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Heard learned advocate Mr. Dipak Sanchela for learned advocate Mr. Dineshkumar Gautam for the petitioner, learned Asst. Government Pleader Ms. Pooja Choudhary for respondent No.1-State and learned advocate Mr. J.V.Japee for respondent No.6.

(2.) Issue Rule returnable forthwith. Learned Asst. Government Pleader Ms. Pooja Choudhary waives service of rule for respondent No.1-State and learned advocate Mr. J.V.Japee waives service of rule for respondent No.6.

(3.) By way of this petition, the petitioner has challenged order passed by the Commissioner of Municipalities dtd. 2/8/2022 confirming an order passed by the Regional Commissioner of Municipalities dtd. 23/8/2021, more particularly, whereby challenge of the petitioner to a resolution passed by respondent No.6- Municipality, has been rejected.