SAKARBEN AALABHAI RATIYA Vs. DEVELOPMENT COMMISSIONER GUJARAT STATE

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India, in which, the petitioner has prayed that the order dated 26.06.2019 passed by respondent No.1 be quashed and set aside.

(2.) Looking to the issue involved in the present petition, learned advocates appearing for the parties jointly requested that this petition be disposed of finally at admission stage and, therefore, the same is taken up for final disposal.

(3.) Heard learned advocate Mr.B.M. Mangukiya for the petitioner, learned advocate Ms.Kiran D. Pandey for respondent Nos.2 and 3 and learned Assistant Government Pleader K.M. Antani for respondent Nos.1 and 6.