KANUJI GABHAJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, petitioner, an agriculturist whose land is taken away for the purpose of construction of Sardar Patel Ring Road has prayed for following reliefs:

(2.) Shri Munshaw, learned advocate appearing on behalf of the respondent - Ahmedabad Urban Development Authority has stated at the Bar that so far as the prayer in terms of para 8(a) is concerned, as the Town Planning Scheme under the area is yet to be finalized and as the petitioner has prayed for the alternative plot, petitioner has to wait and as soon as the Town Planning Scheme is finalized, alongwith other similarly situated persons, case of the petitioner for allotment of the alternative plot in lieu of the land which is taken away for the purpose of construction of Sardar Patel Ring Road, shall be considered.

(3.) So far as the prayer in terms of para 8(b) is concerned, it is submitted that AUDA has proposed construction of service road for people like petitioner and others so that they are not required to pay any toll tax. He has produced on record the communication dated 18.12.2009 signed by the Executive Engineer, AUDA, Ahmedabad as well as Deputy Executive Engineer, AUDA, Ahmedabad submitting that a 25 km service road is to be prepared on both sides of the Sardar Patel Ring Road, which is likely to cost Rs.36.65 Crores and the same would be on Ramol Junction to N.H. 59 Odhav Junction (10.70 km) as well as Silaj Bridge Junction to Sanand Highway Junction (14.30 km) and that construction of the service road on the aforesaid roads is likely to start from April 2010 and the same can be completed by March 2012. The aforesaid communication dated 18.12.2009 signed by the Executive Engineer, AUDA, Ahmedabad as well as Deputy Executive Engineer, AUDA, Ahmedabad is directed to be taken on record and respondent No.3 and all other connected authorities connected with the work of providing service road on the aforesaid roads to construct the service road on the aforesaid roads i.e. Ramol Junction to N.H. 59 Odhav Junction (10.70 km) as well as Silaj Bridge Junction to Sanand Highway Junction (14.30 km) on or before March 2012 and to place the compliance report before this Court in the present Special Civil Application.