SMITABEN MODI Vs. AHMEDABAD MUNICIPAL CORPORATION

JUDGEMENT

(1.) By way of the present petition under Article 226 of the Constitution of India, the petitioner has prayed for the following reliefs :-

(2.) The short facts arise from the record are as under :-

(3.) That the petitioner was served with a notice dated 4.7.2017 issued under Section 267 of the Gujarat Provincial Municipal Corporation Act, 1949 (hereinafter referred to as 'the Corporation Act') asking the petitioner to remove RCC slab constructed by putting up fabricated column admeasuring 2.5 X 6.5 Sq. Mts. as well as 5.4 Meter and the petitioner was asked to stop further construction. On 5.7.2017, another notice was issued under Section 260 (1) of the Corporation Act to the petitioner asking him to show-cause why such illegal construction shall not be removed. The petitioner submitted his reply on 17.7.2017. The Corporation passed an order dated 20.7.2017 by which the objections / reply submitted by the petitioner pursuant to the notices was not accepted and the petitioner was asked to remove the illegal construction forthwith.