SAFDARBHAI SIRAJBHAI LIMKHEDAWAL Vs. DAHOD NAGARPALIKA

JUDGEMENT

(1.) The present Misc. Civil Application is filed under Article 215 of the Constitution for seeking following reliefs :

(2.) The case of the applicant is that the main petition being SCA No.6272 of 2018 came to be decided after hearing both the sides, vide order dated 3.5.2018. The relevant extract of the said order is reproduced hereinafter :

(3.) It is the say of the applicant that this order was passed by the Court after hearing both the sides and practically, after concurrence having been arrived at between the parties and relying upon and reposing confidence on the stand of the authority, the Court directed to decide two pending representations (Annexure - B and E) within a period of 4 weeks from the receipt of the order. This order, according to the applicant, was passed in the presence of representative of the respective parties, and as such, it is a deemed knowledge to the authority, irrespective of its communication. Still, however, a specific attention was drawn to respondent authority in writing with a supply of copy of the order not only to the President of the Nagarpalika but also, to the Chief Officer by way of written communication dated 23.5.2018 which also specifically acknowledged. Still, however, the authority has shown an audacity not to maintain the specific time limit which ultimately led the applicant to approach this Court by way of present Misc. Civil Application.