PIPLESHVAR DEISEL SERVICE Vs. KOTDA DEYODAR GRAM

JUDGEMENT

(1.) Heard learned senior counsel Mr.Shalin N.Mehta assisted by Ms.Vidhi J.Bhatt, learned advocate for the applicant.

(2.) Rule was issued on 4.2.2013 with permission for direct service upon the respondents. The affidavits of service is placed on record by the applicant. However, on verification of such affidavits, which are sworn on 13.2.2013 and 18.2.2013, it becomes clear that notice upon the respondent No.2 is received by the concerned Government department as rubber stamp of concerned department is endorsed on the copy of the notice, confirming that they have received the notice and the same fact has been disclosed on oath by one Ramesh Govindbhai Chavda in his affidavit dated 13.2.2013.

(3.) However, so far as notice upon respondent No.1 i.e. Kotda Deyodar Gram Panchayat is concerned, proprietor of applicant s firm, namely, Jagdish Jayantibhai Thakker has filed affidavit dated 18.2.2013 to the effect that respondent No.1 refused to accept the notice.