AJITBHAI K SHAH Vs. SHAHMIYALA GRAM PANCHAYAT

JUDGEMENT

(1.) THESE writ petitions are preferred for quashing resolution No. 57 dated 28. 12. 85 passed by the respondent No. 1 Panchayat and also for direction to the respondents not to impose Octroi. Imposition of Octroi has already been withdrawn. Therefore, no orders are necessary in these petitions. Petitions stand disposed of accordingly. Rule is discharged.