GADHIYA BHAGWANBHAI NATHABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In response to notice dated 08 04 2022, learned Advocate Mr. Deepak Sanchela has instruction to appear on behalf of the respondent Nagarpalika. He is permitted to file his appearance on behalf of the respondent Nagarpalika.

(2.) RULE. Learned Assistant Government Pleader waives service of rule on behalf of the respondent state and learned Advocate Mr. Haribhai Patel for Mr. Deepak Sanchela waives service of rule on behalf of the respondent Nagarpalika.

(3.) This petition under Article 226 of the Constitution of India is filed seeking direction to set aside order dated 15 02 2022 issued by the Chief Officer, Veraval Patan Joint Nagarpalika. The impugned order is directing the petitioner to remove the construction, which according to the Authority is unauthorized and without permission.