VIRAMBHAI HARJIBHAI DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.M.R. Mengdey, learned Assistant Government Pleader waives the service of notice of rule on behalf of the respondent No.1 and Mr.Vijay Patel, learned advocate waives the service of notice of rule on behalf of the respondent No.2.

(2.) In the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties, present petition is taken up for final hearing today.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioners have prayed for appropriate writ, order and/or direction, quashing and setting aside the impugned order/notice dtd.25/9/2009 (Annexure-A) and thereby to restrain the respondent Ahmedabad Municipal Corporation from taking any coercive step for demolishing the property in question, which according to the respondent Corporation is going under the road line.