The Single Judge Bench of the Gujarat High Court, comprising Justice Vaibhavi Nanavati in the case of Samasth Sunni Muslim Trust Vs. State Of Gujarat has issued notice to the State Government and other authorities in a petition regarding the demolition notices for alleged unauthorized Dargahs.
The petitioner had approached the Court for a direction to the respondent authority to follow the due process of law and principles of natural justice before taking any action, in pursuance to the notices issued against alleged unauthorized Dargahs.
The Bench considered the submissions of the petitioner and issued notice to the State Government and other concerned authorities.
The Court listed the matter on 27.06.2023.
Case Details
Case:- R/Special Civil Application No. 10376 Of 2023
Petitioner:- Samasth Sunni Muslim Trust
Respondent:- State Of Gujarat
Judge: Justice Vaibhavi Nanavati
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