HARSHABEN S PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) CONSIDERING the scope of the controversy, the petition is taken up for final hearing and disposal today. RULE. Learned Assistant Government Pleader appearing for the respondent-State is directed to waive service.

(2.) ON 30. 07. 2009 the Court issued notice in the following terms:

(3.) TODAY learned Assistant Government Pleader states, under instructions, that while passing impugned order dated 20. 07. 2009 through oversight the written submissions dated 08. 10. 2007, tendered in form of reply to show cause notice dated 28. 09. 2007, have not been considered by the respondent authority, Director of Municipalities, in exercise of powers under Section 37 of the Gujarat Municipalities Act, 1963.