DHARMESHKUMAR CHAMPAKBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed for the following reliefs:-

(2.) The case of the petitioners is that the petitioners are running a small Galla on the Panchayat land for which a petition being Special Civil Application No. 12870 of 2020 with Special Civil Application No.2332 of 2021 was preferred and the same was decided vide order dtd. 8/9/2021 and that notice dtd. 21/9/2020 is quashed by the Coordinate Bench and despite further direction to afford the opportunity to the petitioners to hear them as to why they should not be removed.

(3.) It is submitted by learned advocate Ms. Kruti M. Shah appearing for the petitioners that pursuant to the aforesaid decision dtd. 8/9/2021, on 30/9/2021 Buhari Gram Panchayat heard the parties and passed an order that cabin and lorry of the petitioner is not required to be removed.