DIPAKBHAI JAYKANT CHOKSHI Vs. SURAT URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) AS common question of law and facts arise in both these petitions and as such challenging the same order, both these petitions are disposed of by this common judgment and order.

(2.) IN both these petitions, respective petitioners have prayed for an appropriate writ, direction and order quashing and setting aside the impugned order/ decision dated 29.11.2010 passed by respondent no.1 Chief Executive Officer, Surat Urban Development Authority (SUDA), Surat cancelling the development permission dated 30.12.2004 with respect to the land bearing Survey No.48, Block No.608/1-2, situated at Village Bhatha, Tal: Choryasi, Dist. Surat.

(3.) SHRI P.C. Kavina, learned Senior Advocate has appeared with SHRI K.K. Trivedi, learned advocate appearing for the petitioners in Special Civil Application No.723 of 2011 and SHRI Mihir Thakore, learned Senior Advocate has appeared with SHRI Sanjanwala, learned advocate appearing for the petitioner of Special Civil Application No.3881 of 2011. SHRI Tushar Mehta, learned Additional Advocate General has appeared on behalf of the respondent State Authority and SHRI Prasant Desai, learned Senior Advocate has appeared on behalf of the respondent no.1.