RATHOD DAULATSINH BHAVANJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Mr.M.R. Mengde, learned advocate waives the service of notice of rule on behalf of the State authorities and Ms.Niyati K.Shah, learned advocate waives the service of notice of rule on behalf of the respondent No.8 - the main contesting respondent.

(2.) With the consent of the learned advocates appearing on behalf of the respective parties, present petition is taken up for final hearing today.

(3.) By way of this petition under Article 226 of the Constitution of India, the petitioners have prayed for appropriate writ, order and/or directions quashing and setting aside the impugned notification dtd.7/12/2009 issued by the respondent authorities allotting/granting the land in question in favour of the respondent No.8.