JAYANTILAL RATILAL JADAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner under Section 482 of the Code of Criminal Procedure, 1973 ("Code" for short) seeking quashing and setting aside the impugned order dated 26.05.2017, passed by the Executive Magistrate, Khambhat, Dist:Anand in Case No.1 of 2017 and direction to the respondent Authorities to restore the position by reconstructing the wall and fencing of Plot Nos.B-25 and B-26 of Guru Krupa Society, Khambhat, Dist:Anand of the petitioner.

(2.) Rule. Ms. Moxa Thakker, learned Additional Public Prosecutor for the respondent-State waives service of notice of Rule for the respective respondents.

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