DAMJI DAMAN GHODIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SHRI B.P. Munshi for Petitioners. Shri Dipen Desai for Respondents No. 1 and 3. Shri Apurva Kadadia for Respondent No.3.

(2.) THE present petition appears to have been filed due to an apprehensive mind that respondent No.2 is likely to demolish the constructions raised by the petitioners without providing any opportunity of hearing to the petitioners.

(3.) THE facts in nutshell are that on 15th August 1996, notice to show cause was issued to the petitioners. On 19th August 1996, the petitioners filed their reply. Before any final order could be passed on the said notice, the petitioners rushed to this Court and prayed for interim relief. The interim relief was accordingly granted and the matter is pending since 1996.