SHANTIBEN BHULABHAI PATEL Vs. MAMLATDAR

JUDGEMENT

(1.) HEARD Shri Balram D. Jain, learned counsel appearing for the petitioner and Shri Vinay S. Pandya, learned counsel appearing for the respondents.

(2.) RULE. The formal service of notice of Rule is waived by Shri Vinay S. Pandya, learned Assistant Government Pleader, on behalf of the respondents. The Rule is fixed forthwith on consent.

(3.) THE petitioner by way of this petition has prayed for issuance of appropriate writ, order or direction in terms of relief Clause-B of paragraph no. 22 of the petition. The reliefs prayed for in Clauses A, C and D are found to be ancillary reliefs. The said relief Clause-B reads as under :