GULAM MOHAMMED VORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard the learned counsel for the appellant and perused the record.

(2.) This is the third round of litigation between the parties namely the petitioners herein and Viramgam Municipality, wherein the challenge is to the repeated notices issued by the Municipality asking the petitioners to remove their encroachment over the land in question, which is part of survey Nos.1309 and 1310, close to Gangasagar Lake in Taluka Viramgam, District Ahmedabad.

(3.) A perusal of the records indicated that the writ petition out of which the present appeal has arisen, was directed against the notice dtd. 18/2/2022 issued by the Nagarpalika. The reliefs prayed in the writ petition were to quash and set aside the notice dtd. 18/2/2022 and further to issue directions to the respondent No.3 Municipality to grant opportunity of hearing to the petitioners to produce the documents for regularization of the occupation of the hutments by the individual petitioners on reasonable terms and conditions.