AMRUTLAL LAXMIDAS ARDESHANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with following prayer(s):-

(2.) The grievance of the petitioner is with regard to the unauthorized / illegal structure which are being put up by the other members which the petitioner had brought to the notice of the respondent-corporation and though the respondent-corporation had issued notices by considering the construction to be unauthorized still no action was being taken by the respondent-corporation.

(3.) Learned advocate for the petitioner draws attention of this Court to Annexure-I (Colly) which are the notices issued from time to time by the respondent-corporation seeking action in connection with unauthorized construction.