JAGDISHBHAI KAMLASANKAR RAVAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has challenged the notice dtd. 23/12/2021 issued by the Ahmedabad Municipal Corporation under Sec. 68 read with Rule 33 of the Gujarat Town Planning and Urban Development Act, 1976.

(2.) Issue Notice returnable forthwith.

(3.) Learned advocate Mr. Satyam Y. Chhaya waives service of notice on behalf of the respondents No.2, 3, 4 and learned Assistant Government Pleader Mr. Mayank Chavda waives service of notice on behalf of the respondent No.1 - State of Gujarat.