ROHIT PRAHALADJI THAKORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this petition, the petitioner has prayed for quashing and setting aside the order dated 26.04.2017 passed by the respondent no.2 - Corporation (hereinafter referred to as 'the Corporation').

(2.) The facts are to the following effect:

(3.) The Corporation, upon issuance of the notice, has filed replies. It has been stated that after following the due procedure under the Act of 1976, the T.P. Scheme has been sanctioned by the State Government vide notification dated 19.12.2011 and the same has already come into force. It further states that for the land bearing survey no.3/2 owners have been allotted plot no.9. It is the case of the Corporation that the land in question, has been reserved for sale for residential (final plot no.357) and small part in final plot no.354 for the Socially & Economically Weaker Sections Housing. Further, the town planning road having width of 18 meters and 12 meters have been carved out from the part of the land in question.