DHARMENDRA RAVIPRATAP RAJAK Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present writ-application under Article-226 of the Constitution of India, the writ-applicants herein seek to challenge the action of undertaking the work of Redevelopment of the 'Soneriya Block', situated on T.P. Scheme No. 11, Final Plot No. 170 at Rakhiyal, Bapunagar, Ahmedabad, in view of the fact that the respondent no. 2 not providing the detailed information and and audience to the writ-applicants and not deciding the representations made by the writ-applicants. It is further the grievance of the writ-applicants that the redevelopment process in respect of the above-referred scheme is without following the due process of law, as contemplated in the Redevelopment of Public Housing Scheme, 2016 (hereinafter referred to as 'the Redevelopment Scheme* for the sake of brevity). The prayers as prayed for the writ-application are stated thus:

(2.) The brief facts germane to adjudication of the present writ-application are stated thus:

(3.) ***