DHARMESHBHAI TULSIBHAI GUJARATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Rutvij Bhatt learned advocate for the petitioners, Mr.Meet Thakkar learned AGP for the respondent-State, Mr.Kaushal Pandya learned advocate for the respondent no.3 and Mr.Dipak Dave learned advocate for respondent nos.4 and 5.

(2.) By way of the present petition under Art. 226 of the Constitution of India, the petitioners have prayed for the following reliefs:

(3.) The case of the petitioners is that they are dissatisfied with the conduct of the respondent nos.4 and 5 for creating hindrance to the land allotted/granted by the respondent no.2-Town Planning Officer by finalizing the Town Planning Scheme. In short the case of the petitioners is that the scheme is not being implemented.