DESAI MAGANBHAI LILABHAI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) RULE . Mr. Chayya, learned AGP waives service of rule for respondent Nos. 1,2,5 & 6. So far as respondent No.4 is concerned, he has expired but it may be recorded that before the lower authority, respondent No.4 had made no representations in the proceedings before the lower authorities.

(2.) WITH the consent of the learned advocates appearing for both the sides, the matter is finally heard today.

(3.) THE short facts of the case are as under: