KISHORBHAI RAMBHAI DHADHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) learn.

(2.) Ms. Divyangna Jhala, learned Assistant Government Pleader waives service of rule on behalf of respondent No.1 and learned advocate Mr. Nishant Lalakiya waives service of rule on behalf of respondent Nos.2 and 3. With the consent of learned advocates appearing for the respective parties, the petition is taken up for final disposal today itself.

(3.) By way of the present petition under Articles 14 and 226 of the Constitution of India, the petitioner has challenged the order dated 10.4.2018 passed by the Commissioner, Rajkot Municipal Corporation by which the petitioner has been blacklisted for a period of 3 years and his security deposit to the tune of Rs.1,03,495/- has been ordered to be forfeited.