THAKKAR MAHESHKUMAR RAGHURAMBHAI Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) RULE. Mr. Pandya, learned AGP waives notice of Rule for respondent No. 1 and Mr. Sanchela for respondent No. 2.

(2.) WITH the consent of the learned advocates appearing for both the sides, the matter is finally heard.

(3.) THE petitioner by this petition has challenged the order dated 22. 04. 2008 passed by the District Collector, Patan, whereby the Resolution of the Municipality dated 17. 01. 2007 for renewing the lease in favour of the petitioner is suspended permanently.