GOSAI MANIPURI SHIVPURI Vs. GIDC

JUDGEMENT

(1.) By way of this petition under Articles 226 and 227 of the Constitution of India, the petitioners have prayed for the following reliefs:-

(2.) Heard Mr.S.P.Majmudar, learned advocate for the petitioners, Mr.Chinmay Gandhi, learned advocate for respondent no.1 and Mr.Nikunj Kanara, learned AGP for respondent nos.2 and 3.

(3.) The brief facts of the case are that the suit land bearing Revenue Survey No.714 (Old Block No.993) admeasuring about 13826 sq.mtrs. of Village-Vitthalpura, Taluka-Mandal, District-