MANOJKUMAR HANJARIMAL SONI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By the present petition, the petitioner has prayed the following main relief :

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

(3.) Mr. Nishit P. Gandhi, learned advocate for the petitioner has submitted that the Chief Officer of the Deesa Nagarpalika should have been passed the order, after giving opportunity of hearing to the petitioner, as per the direction of the District Collector. He has submitted that respondent No.5 has no locus to oppose this petition. He has submitted that the alleged encroachment is very small and removing the same would cause irreparable damage to the petitioner. He has submitted that the petitioner is a very small shop keeper. He has submitted that the impugned orders are required to be set aside and this petition may be allowed.