ARVINDBHAI GORABHAI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed for following prayers: "(B) Your Lordship be pleased to issue writ of Mandamus and any appropriate writ order or directions any other writ upon to quashed and set aside the Notice dt 2/2/2022 issued by the Ahmedabad Municipal corporation U/s. 267 of Gujarat Provincial Municipal Corporation Act, and also quash and set aside show cause notice dt 4/2/2022 u/s. 260(1) of Bombay Provincial Municipal Corporation Act issued by Ahmedabad Municipal Corporation, and further prayer not to demolish the construction of petitioners narrated in notice dt 2/2/2022, & dt 4/2/2022 issued by Ahmedabad Municipal Corporation."

(2.) The petition came to be amended on account of the subsequent event of issuing notice on 19 02 2022, the amended prayers reads as under:

(3.) It is case where the respondent Authorities had acted on the complaint by private individual with regard to alleged unauthorized construction over the property of the petitioner.