MOHMED YASIN MOHMEDISMAIL ANSARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Draft amendment is allowed. To be carried out forthwith.

(2.) Rule. Learned Assistant Government Pleader waives service of notice on behalf of respondent No. 1 and learned Government Pleader Mr. G. H. Virk waives service of notice of rule on behalf of respondent Nos. 2 and 3.

(3.) This petition is filed challenging the proposed action of Municipal Corporation of demolition of the subject property. It is case of the petitioners that pursuant to the oral directions of authorities of respondent - Corporation, there is an apprehension of demolition of construction. The nature of construction is either residence or shops for their small business.