HADA TEJENDRASINH RANJITSINH Vs. DAKOR NAGARPALIKA

JUDGEMENT

(1.) The issue involved in all these three petitions pertains to the building constructed by the petitioner of Special Civil Application Nos. 12500 of 2015 and 12501 of 2015 and therefore all the petitions were heard together.

(2.) Heard learned advocate Mr. Kartik Pandya and learned advocate Mr. Dagli appearing for the petitioners in the respective petitions and learned AGP Mr. S. Gautam for the State authorities. The facts stated in Special Civil Application No. 7059 of 2015 are as under:

(3.) Respondent No. 4 therein constructed a temple. According to the petitioner, the said construction is unauthorized. It also appears from the record of petition that earlier the petitioner has approached this Court by way of filing Special Civil Application No. 7908 of 2013 which came to be disposed of by this Court (Coram: A.J. Desai, J) by an order dated 4.3.2014 wherein the following observations were made while permitting the petitioner to withdraw the said petition.