PATAN NAGARPALIKA Vs. HITESHKUMAR NATWARLAL THAKKAR

JUDGEMENT

(1.) This application under Article 226(3) of the Constitution of India is filed for vacating ad-? interim relief granted by this Court vide order dated 23.08.2019 passed in Special Civil Application No.14308 of 2019 by applicant Patan Nagarpalika - original respondent No.2 in the petition.

(2.) Brief facts leading to filing of the present application are as under:

(3.) Heard learned Senior Advocate Mr. S.N.Shelat assisted by learned advocate Mr. Shivang M. Shah for the applicant, learned Senior Advocate Mr. Anshin Desai assisted by learned advocate Mr. S.P.Majmudar for the respondent No.1 - original petitioner and learned Government Pleader Ms. Manisha L. Shah for the respondent State.