HEMENDRABHAI UMIYASHANKAR MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present appeal under Clause 15 of the Letters Patent, the original petitioner has challenged an order dtd. 19/9/2022 passed by the learned Single Judge in Special Civil Application No.11213 of 2022.

(2.) The grievance of the appellant is seeking mandatory directions for removal of illegal encroachment which is known as Ramdevnagar Gam on 40 feet public road, situated at land bearing Final Plot No.92 (Survey No.1172), Town Planning Scheme No.6 at Vejalpur, Ahmedabad. It is the case of the appellant that though the directions have been issued, the authorities have not removed the encroachment.

(3.) Mr. Bhavin Thaker, learned advocate for the appellant would submit that the learned Single Judge ought to have directed the authorities to remove the remaining illegal encroachment and to implement their own decision. He would submit that the appeal be entertained.