BACHUBHAI BABALDAS PAREKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the writ applicants have approached this Court for the following reliefs :

(2.) In this petition, essentially, the petitioners have challenged the notice dtd. 12/4/2023 issued by the respondent corporation under the provision of Sec. 68 read with Rule 33 of the Town Planning Act.

(3.) Learned advocate Mr.D.K.Puj for the petitioners has, at the outset, without going into merits of the case any further, submitted to this Court that if suitable time is granted to the petitioners for the purpose of vacating the premises, in that event, they would not be pressing this petition.