KHAMAL BHUPATBHAI RAMBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Rutvij S. Oza, learned advocate for the petitioners and Mr.H.S.Munshaw, learned advocate for the respondent - Bhavnagar Municipal Corporation on caveat.

(2.) By way of the present petition, the petitioners pray for the following reliefs:

(3.) The grievance of the petitioners is that the respondent - Bhavnagar Municipal Corporation has issued notice cum order dtd. 23/2/2023 and immediately initiated coercive action against the petitioners without affording an opportunity of being heard to the petitioners.