Haresh Kanjibhai Borisagar vs Director Of Municipalities on 20 December, 2019

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Gujarat High Court

Haresh Kanjibhai Borisagar vs Director Of Municipalities on 20 December, 2019

Bench: A.S. Supehia

        C/SCA/10153/2016                                           ORDER



         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

          R/SPECIAL CIVIL APPLICATION NO. 10153 of 2016
                              With
          R/SPECIAL CIVIL APPLICATION NO. 10154 of 2016
==========================================================
               HARESH KANJIBHAI BORISAGAR & 1 other(s)
                              Versus
                DIRECTOR OF MUNICIPALITIES & 3 other(s)
==========================================================
Appearance:
THAKKAR AND PAHWA ADVOCATES(1357) for the Petitioner(s) No. 1,2
 for the Respondent(s) No. 4
GOVERNMENT PLEADER(1) for the Respondent(s) No. 4
NISHIT A BHALODI(9597) for the Respondent(s) No. 3
RULE SERVED(64) for the Respondent(s) No. 1,2
==========================================================
 CORAM: HONOURABLE MR.JUSTICE A.S. SUPEHIA

                              Date : 20/12/2019
                            COMMON ORAL ORDER

1. Learned advocate Mr.Nishit Bhalodi has submitted that the respondent Nagarpalika has already calculated the expenditure of the petitioners, if they are regularized in service. He has submitted that as per their calculation, the expenditure of Nagarpalika comes to 34.71% if the expenditure of impact fee is excluded and if the impact expenditure is included, then it comes to 39.72%.

2. Learned Assistant Government Pleader Mr.Ishan Joshi has submitted that if an official communication is issued by the Nagarpalika to the respondentState authorities then accordingly the same shall be examined.

3. Under the circumstances, the respondent Nagarpalika is directed to forward the necessary Page 1 of 2 Downloaded on : Mon Jun 15 17:35:28 IST 2020 C/SCA/10153/2016 ORDER communication showing the expenditure of Nagarpalika to the respondentState authorities within a period of one (1) week and thereafter, the respondentState authorities shall take appropriate decision on the proposal sent by the Nagarpalika within a period of four(4) weeks from the date of receipt of writ of the order.

4. The matter is kept on 30.01.2020.

5. Registry to place a copy of this order in the connected matter.

(A. S. SUPEHIA, J) NVMEWADA Page 2 of 2 Downloaded on : Mon Jun 15 17:35:28 IST 2020

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