KANCHANLAL MOTILAL PATEL Vs. LUNAWADA NAGAR PALIKA

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE Special Civil Application was limited on a point where direction was sought by the petitioners to the tune that the Municipal Board/Nagarpalika to forthwith grant permission for construction of the class rooms as per the application made on 16.6.1998 for Kissan Madhyamik Vidhyalaya, Lunawala.

(3.) IT is submitted by Mr. Kawina, learned counsel for the appellant that learned Single Judge has not considered the aforesaid limited prayer and issued several directions which are beyond the scope of the jurisdiction and requests that appropriate direction be issued to the Municipal Board/Nagarpalika to decide the said application dated 16.6.1998 within stipulated time after hearing both the sides in accordance with law.