Monday, 11, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Bhadrak Rameshchandra Nagarseth vs Municipal Commissioner
2021 Latest Caselaw 15668 Guj

Citation : 2021 Latest Caselaw 15668 Guj
Judgement Date : 5 October, 2021

Gujarat High Court
Bhadrak Rameshchandra Nagarseth vs Municipal Commissioner on 5 October, 2021
Bench: Ashutosh J. Shastri
     C/SCA/8244/2021                                ORDER DATED: 05/10/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 8244 of 2021

==========================================================
                 BHADRAK RAMESHCHANDRA NAGARSETH
                               Versus
                      MUNICIPAL COMMISSIONER
==========================================================
Appearance:
MR NM KAPADIA(394) for the Petitioner(s) No. 1
MR HS MUNSHAW(495) for the Respondent(s) No. 2
NOTICE SERVED BY DS(5) for the Respondent(s) No. 1,3,4,5,6,7,8
==========================================================

  CORAM:HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI

                             Date : 05/10/2021

                               ORAL ORDER

1. By way of this petition under Article 226 of the Constitution of India, the petitioner has sought for the following reliefs :-

"A. YOUR LORDSHIPS be pleased to issue a writ of mandamus of any other appropriate writ, order or direction, directing the respondent Nos.1 to 4 to remove the illegal construction from the Nondh No. 619, 620, 1183(b) of ward no.11, Surat within certain stipulated time; with the help of respondents no.5, 6 and be further pleased to implement the notice dated 13.12.2018 issued by the respondent no.2. The notice dtd. 9.9.2020 issued by the Resp No.4 and the notice dtd 12.10.2020 issued by the Respondent No.2.

B. To issue a writ of mandamus or any other appropriate writ, order or direction directing the respondent Nos.1 to 4 to remove the obstruction on Public streets, to restore the drainage line and streetlight cables, as stated in representation dated 25.11.2020 at Annexure - L.

C. YOUR LORDSHIPS be pleased to issue a writ of mandamus or any other appropriate writ order or direction directing respondent No.6 to initiate appropriate penal action including disciplinary action against the erring officers and making them personally responsible for gross defiance, violation of binding judgments, settled legal position, in breach of statutory duties.

C/SCA/8244/2021 ORDER DATED: 05/10/2021

D. Cost of this petition be awarded with liberty to the respondent no.1 to recover the same from the respondent no.2 to 3.

E. Any other appropriate relief deemed just, fit and proper looking to the facts and circumstances of the case, may pleased be granted;

F. Cost of this petition be kindly awarded.

G. That pending the hearing and final disposal of the petition YOUR LORDSHIPS be pleased to direct the implementation of notice dated 09-09-2020 by the respondent No.4, the Deputy Municipal commissioner, Central Zone, SMC, and be pleased to restrain the private respondent and his transferees, assignees from occupying the property in question i. e. ward no.11, Nondh No. 619, 620, 1183/B;

H. That pending the hearing and final disposal of the petition YOUR LORDSHIPS be pleased to restrain the private respondent and his transferees, assignees from undertaking any further construction upon the property in question i. e. ward no.11, Nondh No.619, 620, 1183/B;"

2. During the passage of time, it is reported before the Court by learned advocates appearing for the respective parties that the demolition has already been undertaken and it is in process and at the verge of conclusion. Hence, under this set of circumstances, learned advocate for the petitioner, under the instructions, seeks permission to withdraw the petition, however with a liberty to apply again in case of difficulty.

3. Permission is granted. The petition accordingly stands disposed of, as withdrawn.

(ASHUTOSH J. SHASTRI, J)

cmk

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter