PRITIBEN AMBALAL PATEL Vs. TOWN DEVELOPMENT OFFICER

JUDGEMENT

(1.) Rule. Learned advocate Mr.Nilesh Pandya waives service of notice of Rule on behalf of the respondents.

(2.) These petitions are filed challenging the orders of respondent No.2 - Vadodara Municipal Corporation dtd. 2/5/2016 by which, the petitioners were directed to demolish the construction holding it to be unauthorised and beyond the development permission.

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