SHABBIRALI HASANALI HIRANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Nirad D. Buch, learned counsel for the petitioner, Mr. Meet M. Thakkar, learned Assistant Government Pleader for respondent Nos.1, 2 and 5, Ms. R.V. Acharya, learned advocate for respondent Nos.3 and 4 and Mr. R.D. Dave, learned advocate for respondent No.6. Perused the record.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioner has prayed to issue a writ of mandamus directing the respondent District Panchayat and Taluka Panchayat to comply with the directions of respondent No.2 for removal of construction put up on plot No.13 situated at GIDC, Visavadar and handover the vacant possession to the petitioner.

(3.) The order of which execution / implementation is sought for is that of the Collector, Junagadh dated 7.3.2012. The same is addressed to the District Development Officer, Junagadh. The letter mentions that as per the Report of 17.2.2012 and that of the DILR, there appears to be construction on the land which was allotted to the GIDC.