EVEREST PUBLICITY PVT.LTD. Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As in all these petitions, common questions arise for consideration with regard to the removal of number of hoardings in excess, they are being heard together and are being decided by present common order.

(2.) Special Civil Application Nos.6337, 6342 to 6350 & 7048 of 2015 are filed by the different petitioners, who are carrying on business of outdoor advertising, under Articles 14, 19(1) (a)&(g), 21 and 226 of the Constitution of India as well as under the provisions of the Gujarat Provincial Municipal Corporation Act, 1949 for the prayers inter alia to issue a writ of mandamus or any other appropriate writ, order or direction quashing and setting aside the notice issued by the respondent-Corporation dated 17.03.2015 and to direct the State Government to issue modification/ suggestion dated 30.08.2013 and 03.01.2015 and to issue necessary direction in exercise of power conferred by Section 122 of the Gujarat Town Planning and Urban Development Act on the grounds stated in the memo of petition.

(3.) Special Civil Application No . 6340 of 201 5 is filed by the petitionerChitra Publicity Company Private Limited through its Director (the petitioner no.2) under Articles 14, 19(1)(a)&(g), 21 and 226 of the Constitution of India as well as under the provisions of the Gujarat Provincial Municipal Corporation Act, 1949 for the prayers inter alia to issue a writ of mandamus or any other appropriate writ, order or direction quashing and setting aside the notices issued by the respondent no.2 dated 17.03.2015 and 04.04.2015 at AnnexureA collectively and to direct the respondent no.1 to decide the representation/suggestion of the respondent no.2 dated 30.08.2013 and 03.01.2015 at Annexures B-1 & B2 and also restraining them from demolishing and/or taking any coercive action for removal of the existing hoardings of the petitioners as per the list at Annexure-C on the grounds stated in the memo of petition.