DHIRUBHAI PANCHAL Vs. AUDA

JUDGEMENT

(1.) PETITIONERS are Members of the Shwetanjali Co. Op. Housing Society. They have challenged an order dated 26th May, 1999 passed by respondent No.2 i.e. The Deputy Collector and the Competent Authority (ULC), Ahmedabad and development permission granted to respondent No.4, the private respondent by Ahmedabad Urban Development Authority (AUDA) to develop a portion of land forming part of Survey No.89 (Final Plot No.140), Vejalpur (herein after referred to as the suit land).

(2.) THE Controversy arises in following factual background:

(3.) I find that when the petitioners have serious dispute about the ownership and possession of the land with respect to permission granted to respondent No.4 to develop the land, petitioners have the right to challenge such development permission granted by AUDA.