MANILAL SHAMJIBHAI BAVARVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed by the petitioners by challenging the notices dtd. 30/3/2017, it is served upon the petitioners on 31/3/2017, upon 8.00 p.m. and on 1/4/2017 in the morning (Saturday), the demolition drive is carried out and therefore, the petitioner has modified the petition on the holiday and by praying to exercise powers under Article 226 of the Constitution of India and when the matter is heard by learned Single Judge of this Hon'ble Court on 1/4/2017, the following order is passed :

(2.) Thereafter, the matter is adjourned from time to time and in the meantime, Civil Applications are also filed. More particularly, Civil Application No. 6063 of 2017 in Special Civil Application No.6771 of 2017 is filed, whereby this Hon'ble Court has passed following order dtd. 4/5/2017 :-

(3.) In this background, the petition is heard for final disposal.