SARJANBHAI SHANKARBHAI DESAI Vs. RAMESHBHAI GYANCHANDBHAI JAIN

JUDGEMENT

(1.) Heard Mr.Tushar L. Sheth, learned advocate for the petitioner, Mr. Gaurang Vaghela, learned advocate for R.J.Raval Associates, learned advocate for respondents Nos. 2 and 4 and Mr. Dipak B Patel, learned advocate for respondent No.1 and Mrs. Krishna G Rawal, learned advocate for respondent No.3, Gujarat Housing Board.

(2.) In this petition under Article 226 of the Constitution of India, the prayer of the petitioner is to direct the respondent No.2 - Corporation and the Housing Board, respondent No.3, to take appropriate action against the respondent No.1, including removal of encroachments.

(3.) It appears that the respondent No.1 is running a restaurant in the name of Arpit Restaurant and running shops nos. 45 and 46 of Shraddhadeep Complex.