MARIYAM FAIZAN BACHAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India was filed initially with a prayer to quash and set aside the notice dtd. 24/12/2020 issued by the respondent-Corporation and to restrain the Corporation from initiating any coercive action against the occupier of the premises in question.

(2.) Pending the application, the amendment was moved and allowed, wherein further prayer was made for quashing and setting aside the action of the respondent-Corporation in sealing the premises on 2/2/2021.

(3.) Learned advocate for the petitioners has submitted that the the issue of change of use of the property from residential to commercial was questioned in the notice impugned.