AVANTIKABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this petition under Article 226 of the Constitution of India, the prayer of the petitioner reads as under:

(2.) Looking to the prayers made in the petition, it is the case of the petitioner that the petitioner who is an allottee of a plot at Gandhinagar, on which he has constructed a dwelling unit, seeks to transfer the plot. The application has been rejected by the order impugned herein.

(3.) Mr.Mahesh Bhavsar, learned advocate for the petitioner, invites the attention of this Court to an order passed by this Court on 26.12.2018, by which, the Court directed the respondent authorities to reconsider the application of the petitioner. The related portion of the order reads as under: