PARSHOTTAM RAVJIBHAI VEKARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Digant Popat learned advocate for the petitioners, Mr.Meet Thakkar learned AGP for the respondent-State and learned advocate Mr.H.S.Munshaw for respondent no.2.

(2.) The main prayer made in the petition reads as under:

(3.) The case of the petitioner is that the petitioners have a land bearing survey no.516/1 paiki admeasuring 6981 square meters situated at 150 Feet Ring Road, Rajkot which was given Original Plot no.32/7 admeasuring and thereafter Final Plot No.32/7 admeasuring 6161 square meters in Town Planning Scheme No.9 - Rajkot. The case of the petitioners further is that they are running a mall named as Maruti Interior Mall on the land in question and regularly paying taxes to the Corporation. The land in question is subject matter of Town Planning Scheme No.9, Rajkot. Petitioners were allotted Original Plot No.32/7 admeasuring 6981 square meters whereas respondent nos.6 to 8 were allotted Original Plot no.32/7 admeasuring 1821 square meters.