SHAMIMBEN SALIMBHAI VOHRA Vs. TALUKA DEVELOPMENT OFFICER

JUDGEMENT

(1.) LEARNED advocate Mr.Kharadi opened this matter by making a statement that, 'learned single Judge has directed the authorities to forthwith remove the constructions of the appellant-original petitioner'. The Court was little surprised as to why the learned single Judge was required to give such direction to any authority.

(2.) AT this juncture, it will be appropriate to reproduce the order passed by learned single Judge (Coram: Hon'ble Mr.Justice Anant S.Dave) dated 05.07.2013, as under: