LAXMIBEN CHHOTUBHAI Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

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

(2.) At the outset, the petition deserves to be dismissed, as the Court finds that the prayer is for issuance of writ of certiorari and the relief prayed for is removal of illegal construction on the lands of the petitioners. The Court, however, refrains from imposing any cost on the petitioners for such glaring error, as the learned advocate has sincerely apologize.

(3.) Learned advocate for the petitioners submitted that the land bearing Block No.68/1/paiki/1 of Piplod, Tal:Majura, Dist:Surat was in the name of one Laxmiben Chotubhai, Wife of Narsinhbhai, whereas Block No.68/1/paiki/2 was in the name of Chandrakantbhai Natwarbhai Patel, whereas Block No.68/1/paiki/3 was in the name of Hasuben Govanbhai @ Govindbhai Patel and Block No.68/1/paiki/4 was in the name of Sumanben Balubhai Patel & Ors.