MAHENDRASINH FATEHSINH RANA Vs. NATUBHAI AMTHABHAI PATEL

JUDGEMENT

(1.) By way of present appeal under Clause 15 of the Letters Patent, the appellants, who are original petitioner Nos. 2 to 6, have challenged the order dtd. 7/12/2021 passed by learned Single Judge of this Court in Special Civil Application No. 8585 of 2017, by which, the petition filed by the appellants came to be dismissed.

(2.) The prayers in Special Civil Application No. 8585 of 2017 read as under:

(3.) It is the case of the appellants that the shops, which have been demolished at the instance of the Corporation, were located in the premises of the trust known as "Bolai Mata Compound Complex" at Vadodara and they are the tenants of the said trust since long. The District Collect is an Administrator of the said trust. It is the case of the appellants that two notices were issued to them for removing the alleged encroachment upon the road as well as to demolish the shops in question because the same are in dilapidated condition. It is also the case of the appellants that on the date of issuance of the notice, the shops came to be demolished.