SALIMBHAI ABBDULKADAR MEMON Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Zubin Bharda for the petitioner and upon instructions from this Court, learned advocate Mr. Satyam Chhaya had accepted the advance copy of this petition and had appeared for the respondents no.2 and 3 - Ahmedabad Municipal Corporation and learned AGP Ms. Hetal Patel appeared for the respondent - State.

(2.) By way of this petition, the petitioner has prayed for the following reliefs:-

(3.) Learned advocate Mr. Zubin Bharda for the petitioner states before this Court that though in respect of the property in question, the applicant has made an application for regularization under the provisions of GRUDA Act, 2022, the respondents are trying to demolish the construction put up by the petitioner. He states that building is a seven storied building and out of seven storied building, two floors are occupied by the petitioner. Learned advocate Mr. Bharda places on record the payment receipt dtd. 30/1/2023. The same is taken on record.