CHANDRAVADAN CHUNILAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. D.D.Vyas, learned senior advocate appearing for the appellants, Mr.A.Y.Kogje, learned AGP, appearing for respondent No.1, Mr. B.S. Patel, learned counsel appearing for respondents Nos.2 and 3 and Mr.D.C.Dave, learned counsel appearing for respondent No.4, at length and in great detail.

(2.) The instant appeal under Clause 15 of the Letters Patent is directed against the judgment and order, dated 29.6.2001 rendered by the learned Single Judge in SCA No.267 of 1997 between Chandravadan Chunilal Shah & others and State of Gujarat and others.

(3.) By the impugned judgment and order, the challenge of the appellants to the Preliminary Town Planning Scheme No.3, framed by Petlad Urban Development Authority, on the ground of lack of individual/personal service of notice under section 52 of the Gujarat Town Planning and Urban Development Act,(hereinafter referred to as `the Act'), has been turned down. The appellants being tenants of respondent No.4 claimed right to individual and personal service of notice.