PRABHUDAS DUDABHAI PANARA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The present petitioner claims to be a resident residing in the neighborhood of respondents no. 6 and 7 - Schools and has challenged the illegal construction being carried out by the school, without sanction of the plans by the local authorities.

(3.) Learned advocate Mr. Kirtidev R. Dave appearing for the petitioner states that pursuant to the order dtd. 28/6/2017, the ad interim relief has been granted in favour of the petitioner and pursuant to the aforesaid relief, the respondents no. 6 and 7 have stopped constructions.