Amirasbhai Rameshbhai Anghan vs Surat Municipal Corporation
2021 Latest Caselaw 14891 Guj

      C/SCA/13658/2021                               ORDER DATED: 22/09/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                 R/SPECIAL CIVIL APPLICATION NO. 13658 of 2021
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                         AMIRASBHAI RAMESHBHAI ANGHAN
                                     Versus
                          SURAT MUNICIPAL CORPORATION
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Appearance:
MR MB GOHIL(2702) for the Petitioner(s) No. 1
SAMIR R BAJPAI(8628) for the Petitioner(s) No. 1
for the Respondent(s) No. 1
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  CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
                   Date : 22/09/2021
                    ORAL ORDER

1. Heard Mr. M.B. Gohil, learned advocate appearing for the petitioner.

2. It is submitted that the Deputy Health Officer, North (Katargam) Zone, Surat Municipal Corporation, has rejected the application, relying upon the circular of 2016.

3. Reliance is placed on the judgment dated 25.4.2013 passed in Special Civil Application No.16213 of 2012, so also order dated 6.8.2019 passed in Special Civil Application No.13552 of 2019.

3. Having regard to the submissions made, issue notice, returnable on 11.10.2021.

(SANGEETA K. VISHEN,J) BINOY B PILLAI