KUNAL KIRITKUMAR GADHAVI Vs. GANDHINAGAR URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) In Special Civil Application No.15257 of 2022, the petitioners have prayed the following main prayers :

(2.) Heard learned advocates for the respective parties.

(3.) Mr. K.V. Shelat, learned advocate for the petitioners of Special Civil Application No.15257 of 2022 has submitted that the construction put up in Bungalow No.20 of the Sentossa Neemland Cooperative Housing Service Society Limited is in contravention of the provisions of the GDCR and the Town Planning Act. He has pointed out from the sanctioned plan and from the recent photographs that the construction is put up in margin area. He has submitted that since the construction is unauthorised and is illegal to some extent, the same is required to be removed. He has submitted that the Authorities has also issued final notice for removal of illegal / unauthorised construction, but thereafter the Authority did not take any action pursuant to the said final notice. He has submitted that appropriate direction may be issued to the authorities in this regard and this petition may be allowed.