KIRITBHAI CHATURBHAI PATEL Vs. DISTRICT APPROPRIATE AUTHORIY

JUDGEMENT

(1.) Rule. Learned advocate Ms.R.V.Acharya waives service of notice of rule for respondent nos.1 and 2. With the consent of the learned advocates for the parties, this petition is taken up for final disposal.

(2.) This petition is filed under Article 226 of the Constitution of India in which the petitioner has prayed that the order dated 3.8.2018 passed by the respondent authority be quashed and set aside.

(3.) Heard learned advocate Mr.Oza for the petitioner and learned advocate Ms.Acharya for the respondents.