DEVSHREE REALTY Vs. SURAT URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule. With consent of the learned advocate for the respective parties the matter is taken up for final hearing today.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioner has prayed for a direction to quash and set aside the order/letter dtd. 1/6/2021 passed by the Surat Urban Development Authority (hereinafter referred to as 'SUDA' for short). The petitioner has prayed for a further direction to the respondents to recalculate and revise the amount required to be deposited by the petitioner towards paid up FSL/Additional Infrastructure Charge as per the Comprehensive General Development Control Regulations, 2017 (for short CGDCR).

(3.) The facts in brief are as under: