SANDIP RAMESHBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) LEARNED counsel for the petitioners, Mr. Shalin Mehta has made a statement a the bar that illegal construction on the land in question i. e. Gauchar Block No. 545 of Village Kanbha is already demolished by the concerned authorities.

(2.) ON inquiry, learned AGP, Ms. Mini Nair has also made a statement that the illegal construction on the land in question has been demolished and the debris has also been removed from the said place.

(3.) IF at all it has not been taken place, same shall be done by the concerned authorities within a period of 15 days from today.