HET INFRAPROJECTS LLP Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This is the classic case in which the petitioner Het Infra projects LLP, through its partner Riyazhusain Noormohmed Ghanchi and its successors have not only tried to defeat the efforts made and the actions taken by the respondent Corporation under the Gujarat Provincial Municipal Corporations Act (hereinafter referred to as "the said Act"), but have in brazen violation of building Rules and Regulations played smart with the Corporation and also with the Court. The petitioner, in utter disregard and disrespect to the process of law has also tried to mislead the Court by suppressing material facts from the Court.

(2.) The chequered history of the case as emerging from the record may be stated as under:-

(3.) The petition has been resisted by the respondent Corporation by filing the reply contending inter alia as under -