TALSHIBHAI JIVABHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Though served none appears for respondent no. 3.

(2.) Heard learned advocates for the respective parties. Pending the petition, the original petitioner has died on 3/12/2021 and by virtue of a Civil Application filed, the heirs are on record.

(3.) In this petition, under Article 226 of the Constitution of India, the prayer is to issue a direction to respondents no. 1 to 4 i.e. the State, the Collector and the local authorities to remove the illegal and unauthorised construction in the form of CNG pump by the respondents no. 5 to 7.