CHAVDA JAGMALBHAI MALABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The order in this Appeal shall also decide the connected Public Interest Litigation, being Special Civil Application No. 12475 of 2000, in which similar relief has been claimed by the petitioners, as claimed by the appellants in the Appeal arising from Special Civil Application No. 8286 of 2000.

(2.) The Appeal has been preferred against the order of the learned Single Judge dated 11-12-2000, whereby the Petition filed by the appellants seeking quashing of the impugned Notification styled as Corrigendum dated 20-7-2000 (Exh. B to the Petition) to the Notification of the State Government dated 21-12-1994 (Exh. A to the Petition) has been dismissed.

(3.) The following facts would explain the grounds of challenge to the impugned Notification, described as Corrigendum (Exh. B to the Petition) dated 20-7-2000, issued by the Government of Gujarat in its Department of Urban Development and Urban Housing.