LAWS(GJH)-2019-2-302

AMARJI JEVATJI KANKRECHA Vs. STATE OF GUJARAT

Decided On February 13, 2019
Amarji Jevatji Kankrecha Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Learned Senior Counsel Mr. N.D. Nanavaty assisted by learned advocate Mr. V.C. Vaghela appearing for the respondent Nos.4 to 7 requests for time to file affidavit-in-reply.

(2.) However, since the election of the President and Vice President of Thara Nagarpalika is scheduled tomorrow i.e. 14.2.2019, the present petition is taken up for considering the matter for interim relief.

(3.) The short facts arise from the record are as under :-