BIPINCHANDRA P PATEL Vs. ANAND AREA DEVE AUTHORITY

JUDGEMENT

(1.) The present petition is filed under Article 226 of the Constitution of India for quashing and setting aside the Resolution dated 04/06/1991 passed by Anand Area Development Authority (hereinafter referred to as `the AADA'), Respondent No.1, and approved by the President, Anand Municipality, Anand, Respondent No.3, on 12/06/1991. The petitioners have further prayed that the document entered into between one Jivaben and others and the Senior Assistant of the AADA, Respondent No.1, in pursuance of the letter dated 14/06/1991 be cancelled. The petitioners have further prayed for issuance of direction against the Respondent No.4 to immediately hand over vacant and peaceful possession of the entire plot of land being part and parcel of Final Plot No. 270 of Town Planning Scheme No.4, Anand, to the Anand Municipality, Respondent No.2. The petitioners have further prayed to direct the State Government to take appropriate action against Respondent Nos. 1,2 & 3 as also against Officers of the Respondent No.7, the Collector of Kheda District.

(2.) The petitioners, in their petition, pointed out that the first petitioner, at the relevant time, was the Chairman of Anand People's Co-operative Bank Limited, Anand and Municipal Councillor and is also a practising lawyer. The second petitioner is also a practising lawyer. On realising that there is a land scam, they have approached this Court by placing necessary material on record.

(3.) The facts, briefly, leading to the present proceedings, are as under :