SUPERINTENDING ENGINEER Vs. GANPATBHAI HEMCHANDRABHAI SHRIMALI

JUDGEMENT

(1.) By way of this appeal, which is filed under Clause 15 of Letters Patent, the appellants - original respondents have challenged the order dated 28.11.2016 passed by learned Single Judge in Special Civil Application No.5667 of 2005 by which the learned Single Judge has allowed the petition.

(2.) The brief facts leading to filing of the present appeal are as under:

(3.) Heard learned advocate Mr. Dipak R. Dave for the appellants and learned advocate Mr. M. B. Parikh for the respondent - original petitioner.