NASHIMBEN RAZAKBHAI MEMON Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present petition is filed by the petitioner for the following reliefs:

(2.) While issuing notice on 24/01/2022, this Court has observed as under:

(3.) When the matter is called out, Mr. Satyam Chhaya, learned advocate for respondent no.3 submitted that in view of his reply, the petitioner has further constructed and now construction is already over.