PATEL NEHEL DEVESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of Rule on behalf of the respondent-State authorities.

(2.) Learned advocate Mr.Prajapati has tendered and referred to the written submissions, the same are also considered.

(3.) This is yet another case, which brings to the fore the sorry state of affairs of illegal and unauthorized construction. BRIEF FACTS: