M H SACHINWALA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) THE petitioner has preferred the present petition seeking directions to the respondent Corporation to implement the decision of the Appellate Authority.

(3.) HEARD Mr. Majmudar, learned counsel appearing for the petitioner and Mr. Soni, learned Assistant Government Pleader for respondent No. 1 and Mr. Pandya for respondent Nos. 2 and 3.