CHANDUBHAI ARJANBHAI KOTHIYA Vs. MAMLATDAR, RAJKOT TALUKA

JUDGEMENT

(1.) Heard learned Advocate Mr. H.J. Karathiya for the petitioner and learned AGP Mr. Ishan Joshi for the respondent.

(2.) By way of this petition, the petitioner seeks to challenge a notice dated 26.07.2021, whereby the petitioner has been asked to vacate the land in question, failing which, appropriate proceedings to remove him would be undertaken.

(3.) Learned Advocate Mr. Karathiya for the petitioner has submitted that the petitioner has been using the property in question since last 20 years and whereas the petitioner has also been granted electricity connection on the land in question and whereas it is submitted that the petitioner is doing business on the concerned land and therefore, the respondent authority ought to have granted appropriate chance of hearing to the petitioner. It is further submitted that the notice in question suffers from vice of non-application of mind since the notice impugned does not mention under which provisions of law the same has been issued.