MINABEN ABDULBHAI RANA Vs. VADODARA MAHANAGAR SEVA SADAN

JUDGEMENT

(1.) Heard Mr.V.B.Malik, learned advocate for the petitioner and Mr.Nilesh Pandya, learned advocate for the respondent, Corporation.

(2.) In this petition under Article 226 of the Constitution of India, the challenge is to the notice dated 29.11.2013 issued by the Corporation under Section 260(1) of the Gujarat Provincial Municipal Corporation Act. By the impugned notice, the petitioner has been asked to remove the illegal construction made in her premises.

(3.) Mr.Malik, learned advocate for the petitioner, would submit that the petitioner is a widow residing in ancestral house. He would further submit that since some part of the house was old and damaged, it was required to be renovated lest it collapses. He would also submit that the petitioner not knowing that permissions were necessary for such construction, made such constructions for which the notice impugned in the petition had been issued by the Corporation.