A.Y.Kogje - (1.) Rule. Learned advocate Mr. Dhaval Nanavati waives service of rule on behalf of respondents.
(2.) These three petitions are filed for quashing and setting aside the notice dated 02.06.2014 issued by the Deputy Municipal Commissioner, Planning and Development, Surat Municipal Corporation.
(3.) Considering the same subject matter in all the three petitions and common contentions raised, all the petitions are taken up for joint hearing and final disposal. Facts are extracted from lead matter i.e. Special Civil Application No.9463 of 2014.;