MAHENDRA V SAMPAT Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) THE petitioner by way of this petition has prayed to quash and set aside the conditions imposed by the Bhavangar Municipal Corporation while appointing the petitioner.

(2.) WHEN the matter is called on for hearing, the learned counsel for the petitioner is not present. By efflux of time, the petition has become infrutuous. Hence, Rule is discharged. Ad-interim relief stands vacated. It will be open for the petitioner to revive this petition within 30 days from the date of receipt of this order.

(3.) THE office is directed to sent the writ of this order to the petitioner forthwith.