RAJESHBHAI JETHABHAI ODEDARA Vs. COLLECTOR

JUDGEMENT

(1.) The present petition is filed under Article 226 of the Constitution of India by the petitioner for the following reliefs.

(2.) With the consent of the learned advocates appearing for the respective parties, this matter has been heard finally at the admission stage.

(3.) The brief facts giving rise to the present petition is that the petitioner is having ownership of his house at Wadi Plot, Porbandar. That very adjoining to his plot, the respondent nos.5 and 6 having plot bearing property no.11/5/150. That respondent nos.5 and 6 have seek permission on 24/12/2018 for construction of multi storeyed building by removing existing structure, wherein it sought permission for construction for basement parking, ramp, on the ground floor- one hall, passage, stairs lift, shop, lavatory, block-3. 1st floor to 4th floor- 2 shops/ offices on each floor, total 9 offices/ shops from the Porbandar Nagarpalika. That after verification of the plan and construction, Chief Officer, Nagarpalika Porbandar has issued notice cum stay for removing certain defects in the plan, with direction that to remove the said defects within 8 days of time otherwise, it may construe that, no permission is taken by them.