SANJAYKUMAR JAYANTILAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. With the consent of learned counsel for the parties matter is finally heard today.

(2.) The petitioner has preferred this petition challenging the order, dated 10.3.04 passed by the State Govt and also the order, dated 10.10.03 passed by the Dist.Collector whereby the permission granted by the Municipality for construction as per the resolution No.344, dated 5.12.1998 was set aside and it was ordered to remove the construction.

(3.) Heard Mr.Soni for the petitioner, Ms.Pandit, Ld.AGP for respondent Nos 1 and 2 and Mr.Munshaw for respondent Nos 3 and 4.