PADMAJI BHAGWANJI PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner challenges the impugned order dtd. 18/05/2023 passed by the Deputy Executive Engineer, Patnagar Yojna, Sub-Division No.9, Gandhinagar directing the petitioner to remove the encroachment prior to 22/05/2023 at his own expenses or else appropriate proceedings to remove the same will be taken in accordance with law.

(2.) Heard learned Advocate for the petitioner. Learned Advocate for the petitioner would submit that neighbour of the petitioner one Mr.Dinesh Shah has threatened to the petitioner to sell the residential premises and he has filed an application regarding unauthorized construction which is sunshade put up by the petitioner for parking of his vehicle and in response thereto, respondent No.2 issued the afore-stated notice to the petitioner. The principal grievance of the petitioner is that respondents are not taking any action qua the unauthorized construction put up by said Mr.Dinesh Shah.

(3.) Learned AGP invited attention of this Court to the notice dtd. 18/05/2023 which is produced at Annexure-A1 issued upon said Mr.Dinesh Shah asking him to remove unauthorized construction put up by him prior to 22/05/2023 at his own expenses or else appropriate proceedings to remove the same will be taken in accordance with law.