CHITRALAYA CO Vs. AHMEDABAD MUNICIPAL CORPORATION

JUDGEMENT

(1.) With the consent of learned advocates appearing for the parties, this case is taken up for final hearing.

(2.) Rule. Learned advocate, Mr.Satyam Y.Chhaya, for respondent No.1-Ahmedabad Municipal Corporation waives service of rule and Mrs.V.D. Nanavati, learned counsel for respondent No.2 and 3 waives service of rule.

(3.) Through this petition under Article 226 of the Constitution of India, petitioner has challenged unauthorized construction by Respondent No.2 and encroaching of the approach road belonging to the petitioner-Society.