IDAR MUNICIPAL BOROUGH Vs. V STATE OF GUJARART

JUDGEMENT

(1.) Admitted. With the consent of all the parties the matter was taken up for final hearing.

(2.) We have heard at considerable length Mr. K. G. Vakharia, Senior Advocate instructed by Mr. Tushar Mehta for the Appellants, Mr. M. R. Raval, Asstt. Government Pleader for respondent Nos. 1, 4 and 13, Mrs. K. A. Mehta, for respondent Nos. 5 to 12 and Mr. A. H. Mehta for Respondent No. 3. Mr. R. A. Mishra for respondent No. 2 was absent.

(3.) This appeal is filed against judgment and order passed by the learned single Judge in Special Civil Application No. 6078 of 1993, on February 21, 1997. By the impugned judgment, the learned single Judge dismissed the petition filed by Idar Municipal Borough; formerly Idar Nagar Panchayat [Appellant herein].