LAWS(GJH)-2019-1-227

SONALBEN NIMISHBHAI PATEL Vs. DISTRICT COLLECTOR AHMEDABAD

Decided On January 10, 2019
Sonalben Nimishbhai Patel Appellant
V/S
DISTRICT COLLECTOR AHMEDABAD Respondents

JUDGEMENT

(1.) RULE. Mr. J.K. Shah, learned AGP waives service of notice of Rule on behalf of the respondent Nos.1 to 3 and Mr. Siddharth Dave, learned advocate waives service of notice of Rule on behalf of the respondent Nos.4 and 5. With the consent of learned advocates appearing for respective parties, present petition is taken up for final hearing today.

(2.) By way of present petition under Articles 226 and 227 of the Constitution of India, following prayers have been made.

(3.) The short facts arising from the record are as follows: