SARTAJHUSEN YAVARHUSEN SAIYAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Chirag A. Prajapati for the petitioner and learned advocate Mr. Nandish Chudgar was instructed by this Court to accept the advance copy on behalf of the Ahmedabad Municipal Corporation and hence, learned advocate Mr. Chudgar has appeared and heard.

(2.) NOTICE returnable forthwith. Learned advocate Mr. Chudgar waives service of notice on behalf of the respondent - Ahmedabad Municipal Corporation and learned AGP Mr. Jay Trivedi waives service of notice on behalf of the respondent - State.

(3.) By way of this petition, the petitioner has prayed for quashing and setting aside the notice dtd. 7/1/2023. The aforesaid notice is given under Sec. 260 (2) of the BPMC Act.