DEVSINGBHAI NARSINGBHAI CHAUDHARY Vs. COLLECTOR, SURAT DISTRICT

JUDGEMENT

(1.) By way of this writ petition under Article 226 of the Constitution of India, the writ applicant has called in question the show-cause notice dated 22 nd October, 2020 issued by respondent No.2 directing to remove encroachment from the land in question for the purpose of laying four lane road.

(2.) Initially, coordinate Bench of this Court vide order dtd. 23/12/2020 while issuing notice, directed no coercive action.

(3.) Today, this Court has heard learned advocate for the petitioner Mr.P.J. Mehta and learned Assistant Government Pleader Ms.Dharitri Pancholi for the respondent authority in detail.