AHMEDABAD MUNICIPAL CORPORATION Vs. MOHANLAL MATAMBHAI

JUDGEMENT

(1.) XXX XXX XXX

(2.) The respondent No.1 -original plaintiff has filed Civil Suit No. 21/1984 for permanent injunction restraining the appellant -defendant No. 1 and defendant No. 2 -District Development Officer from demolishing the suit premises. It is the case of the plaintiff in the suit that the plaintiff is residing in his house on the bank of Shakari Talav and is paying house tax, water tax, sanitary tax, light tax etc. It is the case of the plaintiff that the defendants are trying to demolish his house without due process of law and therefore, the suit is required to be filed seeking aforesaid relief.

(3.) XXX XXX XXX