LAWS(GJH)-2018-7-89

PRAVINCHANDRA CHANDULAL PATEL Vs. STATE OF GUJARAT

Decided On July 25, 2018
PRAVINCHANDRA CHANDULAL PATEL Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) The captioned Letters Patent Appeal is filed under Clause 15 of the Letters Patent against the interim order dated 11.07.2018 passed by the learned Single Judge in Special Civil Application No.9853 of 2012 by which learned Single Judge has recorded the statement of the learned counsel appearing for the respondent Corporation that the order dated 18.07.2016 passed by the Deputy Town Planning Officer (New Western Zone) shall be implemented within a period of one week from the date of the order. The learned Single Judge has, therefore, observed that "it is expected that if the Municipal Corporation seeks assistance of Police authorities, the same shall be provided except on 14.07.2018".

(2.) At the request of the learned advocates appearing for the parties, papers of Special Civil Application No.9853 of 2012 were called for and with the consent of the learned advocates, the main petition itself is finally heard and decided.

(3.) The brief facts leading to the filing of the petition are as under: