BABUBHAI MOHANBHAI LUHAR Vs. CHIEF OFFICER

JUDGEMENT

(1.) RULE. Mr.L.R. Pathan, learned advocate waives the service of notice of rule on behalf of the respondents.

(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 notices dtd.19/4/2010 issued by the respondent No.1 to the petitioners, by which the petitioners are directed to remove the encroachment, which is on the land in question.