VITTHALBHAI KHUSHALBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader Mr.Aakash Gupta waives service of Rule on behalf of respondent No.1 and learned advocate Mr.Mehul Sharad Shah waives service of Rule on behalf of respondent No.2.

(2.) This petition is filed challenging the notice dtd. 25/11/2024 whereby petitioners have been directed to evict the premises in question, within a period of 15 days from the date of notice, failing which, appropriate action for eviction is indicated.

(3.) Facts in brief as referred in the petition are as under: