CHHANIYARA DHIRAJLAL DAYALJI Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) Challenge in this petition is made by the petitioners to the Resolution No.19 dtd. 13/8/2018 passed by respondent no.1 - Corporation, whereby the Corporation is not handing over the possession of the school premises no.37 which is the ownership of the petitioners, as the said premises is not in use by the Corporation as a school premises since long.

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

(3.) Learned advocate for the petitioner/s has submitted that they are the owners of the school premises and the said said school premises was given on rent to the Rajkot Municipal Corporation to run the school. He has submitted that the said school premises is in dilapidated condition and non-use since long. He has submitted that the petitioners have asked the Corporation to hand over the premises but they did not pay any heed towards it.