SHARIFBHAI HASAMBHAI SAKRARAYANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY this writ -application, in the nature of a public interest litigation, the petitioner, a municipal councilor of the Dhoraji Nagar Palika has brought to our notice that the private respondents have made unauthorized construction without any valid permission from the Dhoraji Municipality and also without sanction of any revised plans. According to the petitioner, the respondent no.6 -Dhoraji Municipality, owes a legal duty to enforce the rules and regulations governing the building construction and also other provisions of law.

(2.) THE case made out by the petitioner may be summed up thus:

(3.) STANCE OF THE RESPONDENT NO.6 -DHORAJI MUNICIPALITY: -