DEEPAKUMAR BABUBHAI DHIMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsels appearing for the parties.

(2.) The present Public Interest Litigation is taken out by the public spirited citizens with following prayers:

(3.) Learned counsel appearing for the petitioner invited Court's attention to the annexures and the averments to indicate that the concerned sarpanch at the relevant point of time evinced scant regard of law and the procedure. He started construction work without waiting for proper sanction from the concerned authority namely D.D.O. and others.