HANIFBHAI MUSABHAI SINDHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties.

(2.) Though only the Civil Application is on board today, considering the facts of the application and the dispute involved therein, this court finds it fit to take up the main matter also for hearing along with the application and accordingly both the matters are heard and disposed of by this order today.

(3.) The petitioner has filed the main petition praying to direct the respondents to take appropriate action for removal of the encroachment/construction made by the respondents in the private land of the petitioner i.e. Survey No. 30 forthwith.