LAWS(GJH)-2023-5-180

RAKESHBHAI CHANDUBHAI PATEL Vs. VAPI NAGARPALIKA

Decided On May 22, 2023
Rakeshbhai Chandubhai Patel Appellant
V/S
Vapi Nagarpalika Respondents

JUDGEMENT

(1.) By way of the present petition under Article 226 of the Constitution of India, the petitioners herein are seeking to challenge the show-cause notices dtd. 4/5/2023 and 3/5/2023 issued by the respondent no.2, for the illegal construction that the petitioners have made on the margin area of the roads.

(2.) The petitioners have made the following prayers in the captioned petitions:

(3.) Heard learned advocate Mr. H.K Brahmbhatt for the petitioners at length.