APURBA KUMAR BORKOTOKY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.S.P.Majmudar, learned advocate for the petitioner, Mr.Alkesh Shah, learned advocate for respondent No.2 corporation and Mr.Meet Thakkar, learned AGP for respondent No.1 State. Though served, none appears for respondent No.3.

(2.) The main grievance of the petitioner herein is that respondent No.3 is putting up construction which is not in accordance with law and without obtaining necessary permission from the respondent corporation.

(3.) Mr.Alkesh Shah, learned advocate appearing for the respondent corporation has pointed out from the communication dtd. 14/6/2022 which is on record and submitted that the respondent corporation has already issued the notice to respondent No.3 under the provisions of sec. 267(2) of the Gujarat Provincial Municipal Corporations Act.