BULAMAL CHHATRI Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THESE appeals are directed against a common judgment dated 15.04.2013 passed in a batch of writ petitions namely -W.P.(C) No. 6280 of 2010 and other connected matters, in all 23 writ petitions, including the writ petitions filed by the appellants herein. By the impugned judgment, all the writ petitions, filed by the appellants and other petitioners, challenging the validity of Kamal Vihar Town Development Scheme No. 4 (Scheme/TDS) on various grounds, have been dismissed by the Writ Court.

(2.) THE facts, briefly stated, are as under: -

(3.) LEARNED counsel for the appellants have firstly contended that there was no zoning plan, therefore, in absence of zoning plan, preparation of town development scheme (TDS) would stand vitiated.