RAMESHBHAI C PATEL Vs. M D CHAUHAN

JUDGEMENT

(1.) HEARD learned Advocate Mr. B. T. Rao on behalf of petitioner, learned Advocate Mr. Dharmesh Shah appearing for respondent no. 1, Official Liquidator and learned a. G. P. Ms. Kiran Pandey appearing for the respondent No. 2.

(2.) RULE. Learned Advocate Mr. Dharmesh Shah waives service of rule for respondent No. 1 and learned Assistant Government Pleader Ms. Kiran pandey waives service of rule for respondent No. 2. With consent of all the learned Advocates, matter is taken up for final hearing today.

(3.) THIS petition is filed by the petitioner claiming the conveyance allowance from respondent No. 1. Prayer made in this petition at page 24 in Para 20 (A), (B), (C) and (D) are quoted as under :