LAWS(GJH)-2017-4-530

B.K. TRUCK CENTRE Vs. DY. SECRETARY (APPEALS)

Decided On April 28, 2017
B.K. Truck Centre Appellant
V/S
Dy. Secretary (Appeals) Respondents

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) In present petition, the petitioner has prayed, inter alia, that:

(3.) From the submissions by learned advocates and from the details mentioned in the petition, it has emerged that the grievance of the petitioner arose on account of the direction issued by the Panchayat vide communication/order dated 7.4.1999 which was issued on the ground that the petitioner had allegedly put up certain unauthorised construction and thereby caused irregularity and breach of Ribbon Rules and other applicable provisions as well as approved plan.