SHAJI CHANDRASHEKHAR NAIR Vs. AHMEDABAD URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) By way of Special Civil Application No. 3872 of 2022 and Special Civil Application No. 4359 of 2022, the petitioners have prayed for quashing and setting aside the order dtd. 8/2/2022 passed by the Senior Town Planner, Ahmedabad Urban Development Authority.

(2.) By way of order dtd. 8/2/2022, the authority has directed the petitioners of those petitions to remove the alleged encroachment done by them which was done in violation of the approved plan.

(3.) By way of Special Civil Application No. 18492 of 2021, the petitioner of that petition has prayed for a direction to respondents no. 1 and 2 i.e. Ahmedabad Urban Development Authority and Senior Town Planner to issue requisite notices to the respondents i.e. some of the petitioners of Special Civil Application No. 3872 of 2022 and Special Civil Application No. 4359 of 2022 under Sec. 267, 260 (1) and 260 (2) of the Gujarat Municipal Corporation Act, 1949 in the interest of justice and has further prayed for a direction to the authority to demolish and remove the illegal and unauthorized constructions as provided under sec. 260 of the Gujarat Municipal Corporation Act, 1949. The petitioner of Special Civil Application No. 18492 of 2021 has also prayed for direction to decide the representations dtd. 1/8/2021 and 20/10/2021.