BET BHADELA MUSLIM JAMAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Government Pleader Mr.G.H.Virk waives service of rule on behalf of respondent- State along with learned AGPs Ms.Dharitri Pancholi and Mr.Sahil Trivedi, learned advocate Mr.Shyamal Bhimani waives service of rule on behalf of respondent No.2 and learned advocate Mr.Manish Shah waives service of rule on behalf of respondent No.4.

(2.) These petitions are filed challenging the notices directing removal of unauthorised construction/ encroachment within three days, failing which, demolition has been indicated.

(3.) Since common issues are involved in all these captioned writ petitions, with the consent of learned advocates for the respective parties, they are heard and decided by this common judgment. Details of the challenge made in respective petitions are as under: