YASHINBHAI ISMAILBHAI MANDLI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the challenge is made to the legality and validity of the order dated 06.06.2018 passed by Respondent No.2- Commissioner of Municipality, disqualifying the petitioner on the ground of his alleged transfer of Municipality land and for his alleged threat to the Chief Officer as the Municipal Commissioner.

(2.) The facts, which have led to the filing of this petition, are stated herein after:

(3.) Hence, the present petition with the following prayers: