MAHBUBBHAI RAHIMBHAI CHOKIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The captioned petitions are filed under Article 226 of the Constitution of India seeking following main reliefs:

(2.) The present petitioners have challenged the notice dtd. 23/05/2023 and the order dtd. 26/05/2023 ordering to remove illegal construction. It is the submission of the learned Advocates for the petitioners that the respondents No.2 and 3- authorities have neither followed the provisions of Sec. 260(1) of the GPMC Act; nor sufficient time has been granted to the petitioners to respond to the notices and; straightway the order to remove the illegal constructions has been passed.

(3.) In response to the notice, learned Advocate Mr.H S Munshaw appears for the respondents No.2 and 3-authorities and is permitted to file his Vakalatnama.