(1.) Heard Mr. Kishan H. Daiya, learned advocate for the appellant and Ms. Nisha M. Thakore, learned Assistant Government Pleader for the respondents.
(2.) Admit. Ms.Nisha Thakore, learned Assistant Government Pleader waives service of notice of admission on behalf of the respondents. With the consent of the parties, this appeal is taken up for final hearing.
(3.) This letters patent appeal under clause-15 of the Letters patent is filed by the appellant challenging the judgment and order dated 20.11.2018 passed by learned single Judge in Special Civil Application No. 12408 of 2018.