GANDHI CORPORATION Vs. GUJARAT UNIVERSITY

JUDGEMENT

(1.) The present petition is filed by the petitioner under Articles 14, 19, 226 and 227 of the Constitution of India as well as under the provision of the Gujarat Public Premises (Eviction of Unauthorized Occupants) Act, 1972 (hereinafter referred to "Public Premises Act, 1972") for the prayers as prayed for in the petition inter alia that appropriate writ, order or direction may be issued quashing and setting aside the impugned order passed the below Exh.5 in Appeal No.1 of 2017 by learned Judge, City Civil Court No.10, Ahmedabad dated 07.07.2017 at Annexure-A on the grounds stated in the memo of petition.

(2.) The facts of the case briefly summarized are as follows:-

(3.) Heard learned Senior Counsel, Shri Shalin Mehta appearing with learned advocate, Shri Dipen Desai for the petitioner, learned Senior Counsel, Shri S.N. Shelat appearing with learned advocate, Mrs.V.D. Nanavati and learned Additional Advocate General Shri P.K. Jani with learned AGP Shri Bhargav Pandya.