Hiteshbhai Becharbhai Panara vs State Of Gujarat on 30 January, 2019

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Gujarat High Court

Hiteshbhai Becharbhai Panara vs State Of Gujarat on 30 January, 2019

Bench: A.J.Desai

         C/SCA/1715/2019                                          ORDER



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/SPECIAL CIVIL APPLICATION NO. 1715 of 2019

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                     HITESHBHAI BECHARBHAI PANARA
                                 Versus
                           STATE OF GUJARAT
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Appearance:
MS. NILI S SHAH(7043) for the PETITIONER(s) No. 1,10,11,12,2,4,5,6,7,8,9
for the RESPONDENT(s) No. 10,2,3,4,5,6,7,8,9
MR JK SHAH, LD.AGP(99) for the RESPONDENT(s) No. 1
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 CORAM: HONOURABLE MR.JUSTICE A.J.DESAI

                                 Date : 30/01/2019

                                  ORAL ORDER

1. By way of the present petition under Articles 226 and 227 of the Constitution of India, the petitioners have prayed as under:

"14(A) To allow this application.

(B) To issue a writ of mandamus or any other writ, or direction, directing the respondent no.4 to take immediate action in connection with their own order/notice dated 25.07.2018 (annexed hereto at ANNEXURE:D (Colly to this petition) and remove the illegal encroachment from the common plot of the society within a stipulated time that may be fixed by this Hon'ble Court.

Page 1 of 2 C/SCA/1715/2019 ORDER

(C) To issue a writ of mandamus or any other writ, or direction, directing the respondent no.2 to ensure compliance of their own order/directions dated 11.10.2018 and 10.11.2018 (annexed herein at ANNEXURE:

F (Colly to this petition) within a stipulated time that may be fixed by this Hon'ble Court.

(D) To pass any other and further order as may be deemed fit and proper."

2. Considering the facts and circumstances of the case, respondent - Morbi Municipality shall see that his own orders shall be implemented forthwith. It is hereby made clear that this Court has not gone into the merits of the case.

With the above observation, this petition is disposed of. Direct service is permitted.

[A.J.DESAI,J.] *dipti Page 2 of 2

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