RAJESHKUMAR BABULAL RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties and perused the record.

(2.) In this petition, under Art. 226 of the Constitution of India, the action of the respondent - Talod Nagar Palika in issuing notice under Sec. 185(2) of the Gujarat Municipalities Act is under challenge.

(3.) In all these petitions, it is undisputed that the petitioners were holding small shops / cabins which are sought to be demolished on the ground of it being on the public road.