MARUTI ENTERPRISE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr. Tirthraj Pandya, learned Assistant Government Pleader, waives service of notice of rule on behalf of the first respondent - Regional Commissioner of Municipalities and Mr. Kishan Y. Dave, learned advocate, waives service of notice of rule on behalf of the respondent No.2 - Amreli Municipality.

(2.) Having regard to the controversy involved in the present case which lies in a very narrow compass, the matter is taken up for final hearing today.

(3.) By this petition under article 226 of the Constitution of India, the petitioner has challenged the ex-parte order dated 14.11.2019 passed by the second respondent municipality directing it to keep in mind the instructions dated 14.11.2019 and not carry out any activities or incur any expenses at site; as well as the ex-parte instructions dated 14.11.2019 issued by the first respondent - Regional Commissioner of Municipalities to the Chief Officer of the second respondent municipality directing him to comply with the earlier order dated 5.11.2019, failing which disciplinary action would be taken against the office bearers/officers under the relevant statutory provisions.