TALSHIBHAI JIVABHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present appeal under Clause 15 of the Letters Patent, the appellants - original petitioners have challenged the order dtd. 16/12/2021 passed by the learned Single Judge in Special Civil Application No.23063 of 2019.

(2.) Initially, Notice was issued by this Court on 1/2/2022 making it returnable on 8/2/2022, however, the respondent Nos. 3 and 4 did not remain present on 8/2/2022. Therefore, following order was passed on 8/2/2022:-

(3.) Today, the respondent No.3 - Mr. S.R.Radia, Chief Officer, Surendranagar-Dudhrej Municipality and the respondent No.4 - Mr. Chintan Patel, Jr. Town Planner, Surendranagar-Vadhvan Urban Development Authority have remained present. Mr. Premal Joshi, learned advocate has appeared for the respondent No.3 whereas Mr. Yogesh Patel, learned advocate has appeared for the respondent No.4, who is permitted to file his vakalatnama in the registry.