AMIT V BANSAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In all the petitions, as facts are inter-connected and common questions arise, they are being considered by this common order.

(2.) Special Civil Application No. 11871 of 2006 with SCA Nos. 18409 of 2006 to 18482 of 2006 are preferred by 75 occupants of the industrial unit in Chammunda Industrial Estate. The prayers made in the petitions are to declare that the notice dated 3.5.2006 Annexure SC is illegal and they have also prayed that the order passed on 19th May, 2006 by the Corporation for cancellation of the construction permission is illegal.

(3.) Special Civil Application Nos. 19754 and 19769 of 2006 are preferred by two persons for the relief, inter alia, to quash and set aside the very order dated 19th May, 2006 for cancellation of the construction permission and it is also prayed by these petitioners that Respondent Nos. 1 and 3 be directed to remove construction made over the COP and to remove the illegal and unauthorised tube-well made for extracting water for selling the same to the nearby industrial unit at the instance of respondent No. 2.