KISHOR RASIKLAL KAMANI Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) RULE. Mr. Oza, learned AGP waives the service of rule on behalf of respondent No. 3.

(2.) THE petitioners, herein, are heirs and legal representatives of the deceased Rasiklal Vrajlal Kamani. By way of this petition, they have prayed to quash and set aside the order passed by the Deputy Collector-respondent No. 1, herein, dated 20. 12. 2006.

(3.) THE brief facts of the case are that a registered partnership Firm namely M/s. Anil Creators purchased a property known as 'kishorevila' situated at City Survey No. 16, Kasturba Road, Nr. Chaudhary High School, Rajkot admeasuring about 813. 98 sq. mts vide registered Sale Deed No. 5380 dated 23. 04. 1991. The aforesaid Firm thereafter obtained permission from the Municipal Corporation, demolished the 'kishorevila' bungalow and constructed a new commercial as well as residential building namely 'alaukik'.