UNNATI JASMIN SHAH Vs. MUNICIPAL CORPORATION

JUDGEMENT

(1.) By way of the present petition under Article 226 of the Constitution of India, the petitioners have challenged the legality and validity of the order dtd. 19/3/2018 passed under Sec. 8(4) of the Gujarat Regularisation of Unauthorised Development Act, 2011, whereby the order dated 12 th October, 2015 passed under Sec. 6(3) of the said Act regularising the unauthorised construction came to be cancelled. The petitioners have also assailed the consequential notice dtd. 2/4/2018 issued under Sec. 260(1)(a) of the Bombay Provincial Municipal Corporation Act, 1949.

(2.) The brief facts giving rise to the present petition are as under:

(3.) Being aggrieved by and dissatisfied with the aforesaid, petitioners have approached this Court by way of this petition for the appropriate writ, direction or order.