ASHOKBHAI MANIBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. Anshin Desai, learned Advocate appearing for the petitioners, Mr. Asim Pandya, learned Advocate appearing for respondent No. 3 - Valsad Municipality and Mr. Dipen Desai, learned AGP appearing for respondent Nos. 1 and 2 - State of Gujarat and Collector, Valsad.

(2.) SPECIAL Civil Application No. 3137 of 2002 is filed by the petitioner - Ashokbhai Manilal Desai under Article 226 of the Constitution of India for an appropriate Writ, direction and/or order to quash and set aside the order dated 05. 11. 2001 passed by respondent No. 2 herein - Collector, Valsad quashing and setting aside the Resolution No. 16 of the Valsad Municipality dated 26. 05. 2001.

(3.) SPECIAL Civil Application No. 3138 of 2002 is filed by the petitioner - Marzban Faramroz Dhanbhura under Article 226 of the Constitution of India for an appropriate Writ, direction and/or order to quash and set aside the order dated 05. 11. 2001 passed by respondent No. 2 herein - Collector, Valsad quashing and setting aside the Resolution No. 16 dated 26. 05. 2001 passed by the Valsad Municipality- respondent No. 3.