HITESH CHANDRAKANT BHANDARI Vs. DISTRICT COLLECTOR, SURAT

JUDGEMENT

(1.) THE petitioner by way of this petition under Article 226 of the Constitution of India has approached this Court with following prayers:-

(2.) THE facts in brief leading to filing this petition as could be culled out from memo of the petition deserve to be set out as under:-

(3.) THIS Court on 26/12/2012 issued notice and made it returnable on 24/1/2013. On 11/7/2013 this Court passed the following order:-