VIJAY BALKRISHNA VERAGIWALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition, the petitioner has prayed, inter aila, that:-

(2.) The issue pertains to the objections raised by the petitioner towards the unauthorized construction carried out by the respondent nos.3 & 4.

(3.) It is the case of the petitioner that the respondent nos.4 & 5 are occupying the same premises for which the development permission was sought and as the respondent nos.4 & 5 allegedly covered the parking area, which was for the common use, the petitioner had raised objection in an application filed by the respondent nos.4 & 5 for regularizing the unauthorized construction under the provisions of the Gujarat Regularization of Unauthorized Development Act, 2011 (for short the "GRUDA").