Gujarat High Court
Bhupendra Gordhanbhai Pandya vs Dantali Gram Panchayat on 12 June, 2015
Author: C.L.Soni
Bench: C.L. Soni
C/SCA/9634/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 9634 of 2015
==========================================================
BHUPENDRA GORDHANBHAI PANDYA....Petitioner(s)
Versus
DANTALI GRAM PANCHAYAT....Respondent(s)
==========================================================
Appearance:
MR ANKUR Y OZA, ADVOCATE for the Petitioner(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE C.L. SONI
Date : 12/06/2015
ORAL ORDER
1. Learned advocate Mr. Oza has tendered undertaking of the petitioner, whereby the petitioner has undertaken that no construction will be carried out unless statutory permission for construction on the land in question is granted by the Gram Panchayat. The undertaking is taken on record.
2. NOTICE returnable on 22nd June 2015. In the meantime, by way of ad-interim relief, the parties are directed to maintain status- quo as regards the property in question.
Direct Service is permitted today.
(C.L.SONI, J.) Omkar Page 1 of 1