PRAKASHNAGAR COOP. HOUSING SOCIETY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocates for the respective parties.

(2.) The present writ petition is filed praying for the following reliefs :-

(3.) It is submitted by learned advocate Mr. Parthiv Shah appearing for the petitioners that by order dtd. 15/10/2015, this Court had restrained the respondent Corporation pending the petition from making any further construction and making any allotment to anybody.