KAACHNI MASJID TRUST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Government Pleader Mr. G. H. Virk waives service of notice of rule on behalf of respondent Nos. 2 and 3 learned Assistant Government Pleader Mr. Rohan Raval with learned Assistant Government Pleader Mr. Aakash Gupta waives service of notice of rule on behalf of respondent Nos. 1 and 5 and learned advocate Mr. Manish Shah waives service of notice of rule on behalf of respondent No. 4.

(2.) This petition is filed challenging the order under Sec. 260(2) of the Gujarat Provincial Municipal Corporations Act, 1949 (for short 'the GPMC Act') dtd. 6/1/2025 under which the petitioner has been directed to remove unauthorized construction, failing which, appropriate action under the provisions of law has been indicated.

(3.) The facts in brief as referred in the petition are as under: -