LAWS(GJH)-2021-11-8

VIJAYBEN VEDPRAKASH SHARMA Vs. URMILABEN RAMANBHAI PATEL

Decided On November 02, 2021
Vijayben Vedprakash Sharma Appellant
V/S
Urmilaben Ramanbhai Patel Respondents

JUDGEMENT

(1.) Draft amendment is allowed. The Vadodara Municipal Corporation, Town Planning Officer, Khenderav Market Building, Raj Mahal Road, Vadodara - 390209 be added as respondent No.7 in the main petition.

(2.) Mr. Sanjanwala, learned Senior Advocate alongwith Mr. Dilip Kanojiya, learned advocate for the applicants, referring to the notice given by Vadodara Municipal Corporation dated 18.10.2021 issued by Land Acquisition Officer directing the applicants to hand over the possession of Final Plot No. 152 which is of the ownership of the applicants within the period of seven days; otherwise the said authority will take forcible possession of the land in question.

(3.) Mr. Sanjanwala, learned Senior Advocate for the applicants submitted that the petitioners in the main petition had challenged the very framing of the Draft Town Planning Scheme No.2 at Sama, Dumad and Vemali prepared by Vadodara Urban Development Authority and it is stated that on the said land there are residential houses of the petitioners and they are residing their since more than 15 years, and if notice stands implemented, then the petitioners would be thrown out from the residential houses.