Gujarat High Court
Yogeshbhai vs Thangadh
Author: R.M.Chhaya
Bench: R.M.Chhaya
SCA/11534/2012 1/ 1 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION No. 11534 of 2012 ========================================================= YOGESHBHAI RATILAL KANSARA & 3 - Petitioner(s) Versus THANGADH NAGARPALIKA THRO CHIEF OFFICER & 1 - Respondent(s) ========================================================= Appearance : MR KUNTAL JOSHI for MR SP MAJMUDAR for Petitioner(s) : 1 - 4. None for Respondent(s) : 1 - 2. ========================================================= CORAM : HONOURABLE MR.JUSTICE R.M.CHHAYA Date : 29/08/2012 ORAL ORDER
Heard Mr. Kuntal Joshi, learned advocate for Mr. S.P. Majmudar for the petitioners. As such the present petition is filed against the order passed under Section 258(1) of the Gujarat Municipality Act and therefore, the petitioner has an efficacious remedy but considering the fact that the petitioner though affected has not been heard in view of the ratio laid down by this Court in the case of H.H. Parmar Vs. Collector, Rajkot & Anr., reported in 1979 (2) GLR 97, NOTICE returnable on 5.9.2012. Direct service is permitted.
[R.M.CHHAYA, J.] mrpandya