PATEL JAYESHBHAI HIRABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Both these petitions have been preferred by the petitioners for the same cause of action and, therefore were heard and decided together.

(2.) For the purpose of convenience, the facts of SCA No.7974 of 2020 shall be referred to.

(3.) The petitioners have prayed for quashing and setting aside the impugned notification dtd. 2/11/2011 issued by the Urban Development and Urban Housing Department, Sachivalaya, Gandhinagar. The grievance of the petitioners is that the 18 meter road is being shifted towards the Final Plots which is without authority of law, unconstitutional and violative under Articles 14 and 300A of the Constitution of India.