VISHALBHAI KAMLESHBHAI PARIKH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Citing extreme urgency in the matter, and since the regular Bench is not available, we have taken up the matter today, as it was mentioned that the unauthorized construction will be removed by the respondent - Corporation today.

(2.) The present Letters Patent Appeal filed under Clause 15 of the Letters Patent, 1865 emanates from the order dtd. 12/2/2025 passed by the learned Single Judge rejecting the captioned writ petition filed by the present appellants - original petitioners. The captioned writ petition is filed with following prayers:

(3.) Thus, the petitioners are seeking direction for quashing and setting aside the notice dtd. 2/1/2025 issued by the respondent - Corporation, whereby the process of widening- up the road is undertaken in view of the Town Planning Scheme and they are directed to remove the unauthorized construction within a period of three days.