CHIRAG KIRTIKUMAR MEHTA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Viral K.Shah, learned advocate for the petitioners. Mr. Krutik Parikh, learned AGP for respondent No.1-State, Mr. Deep Vyas, learned advocate for respondent No. 2 and Mr. Raj A.Trivedi, learned advocate for respondent No.3.

(2.) This petition challenges the inaction of the respondent No.2- Ahmedabad Municipal Corporation in not granting development permission for the land owned by the petitioner bearing Survey No. 13/1 admeasuring 12620 sq mtrs of Village Makarba Taluka City District Ahmadabad.

(3.) Upon hearing the matter on 11.08.2020, this Court was pleased to issue notice for final disposal while granting interim direction which was to decide the application of the petitioner dated 01/10.07.2020 (Annexure-A to the petition).