ASHOKKUMAR AMBALAL SONI Vs. KHERLU MUNICIPALITY

JUDGEMENT

(1.) The present petition is filed by the present petitioner seeking following reliefs:

(2.) Heard learned advocate Mr. Kirit R. Chaudhari for the petitioner.

(3.) Learned advocate for the petitioner has drawn attention of this Court that Kheralu Municipality has issued notice on 24/12/2020 to Mr. Sindhi Kishorkumar Narayandash under Sec. 185 of Gujarat Municipalities Act. He has further submitted that several representations have been made to the Nagarpalika as well as other authorities i.e. Deputy Collector and City Survey Superintendent but still, no action is taken by any of the authorities pursuant to the present notice issued by Nagarpalika. Therefore, he prays to direct the respondent Nagarpalika to remove the illegal construction by passing appropriate orders.