ASHRAF ABUBAKKAR ANSARI Vs. COMMISSIONER

JUDGEMENT

(1.) The petitioner has invoked the writ jurisdiction of this Court under Article 226 of the Constitution of India, by making the following prayers:

(2.) The petitioner is a resident of Satguru Co-operative Housing Society Ltd., having purchased Plot No.C-6 in the said Society. According to the petitioner, respondents Nos.3 and 4 (wrongly mentioned as respondent No.45 in the prayer clause) have put up illegal constructions in Plot No.B-69, B-70 and C-24. The grievance of the petitioner is that the Surat Municipal Corporation (respondent No.1) as well as the Surat Urban Development Authority (Respondent No.5- "SUDA" for short), are not taking any action regarding demolition of the alleged illegal constructions put up by respondents Nos.3 and 4. Hence, the petition.

(3.) Mr.Jal S.Unwala, learned advocate for the petitioner has submitted that: