Gujarat High Court
Mahesh Keshavrav Devdhekar vs District Collector, Valsad on 1 February, 2019
Author: A.J.Desai
Bench: A.J.Desai
C/SCA/1831/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 1831 of 2019
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MAHESH KESHAVRAV DEVDHEKAR
Versus
DISTRICT COLLECTOR, VALSAD
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Appearance:
MR P B KHAMBHOLJA(5730) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2,3,4
MR JK SHAH, AGP for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 01/02/2019
ORAL ORDER
1. By way of the present petition filed under Articles 14, 16, 61 and 226 of the Constitution of India, the following prayers have been made:
"[B] issue appropriate writ, order or direction and be pleased to direct the Respondent No. 2 i.e. DDO, Valsad to decide the representation dated 03.08.2018 preferred by the petitioner.
2. Having heard learned advocate Mr. Khambholja for the petitioner, the following order is passed.
[i] The District Development Officer, Valsad is hereby directed to consider the representation / application dated 03.08.2018 made by the petitioner in accordance with law.
3. With the above direction, the present petition is disposed of. It is hereby made clear that this Court has not examined the case of the petitioner. Direct service is permitted.
(A.J.DESAI, J) *F.S.KAZI.....
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