HARESH N VANJANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition was tagged alongwith Special Civil Application No. 6716 of 2022 as the dispute is in respect of the same property.

(2.) It is the case of learned advocate Mr. Satyam Y. Chhaya for the petitioner that the petitioner of Special Civil Application No. 19211 of 2011 has some objections against the alleged unauthorized construction put up by private respondent i.e. respondent no. 4 in this petition and who happens to be the petitioner of Special Civil Application No. 6716 of 2022.

(3.) By way of this petition, the petitioner has prayed for initiation of appropriate legal action in view of notice dtd. 17/9/2021 issued by Dabhoi Municipality in respect of bungalow/ raw- house bearing B/14, Kaumidi Corporative Housing Society Limited, Opposite Arts College, Dabhoi, District:- Vadodara.