COLLECTOR MEHSANA Vs. SHIV CORPORATION

JUDGEMENT

(1.) Admitted. Mr. Y.N. Oza, learned counsel for the respondent waives service of notice of admission. In the facts and circumstances of the case, the matter is taken up for final hearing today.

(2.) This appeal is filed against an interim order passed by the learned Single Judge in Special Civil Application No. 2860 of 1997 on May 8, 1997. The said order reads :

(3.) Being aggrieved by the above interim order passed by the learned Single Judge, the Collector has filed this appeal. We had issued notice on appeal as well as on Civil Application by making it returnable on July 8, 1997. Ad-interim relief against the order passed by the learned Single Judge was also granted.