DARSHAN TRUST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with prayers as under:

(2.) At the outset, learned Advocate submitted that upon filing of the Affidavit by the respondent No.4, the grievance of the petitioner would be addressed particularly what is stated in Para-6 of the Affidavit by the Deputy Estate Officer, North-West Zone, AMC.

(3.) Learned Advocate for the respondent- Corporation draws attention of this Court to the same Affidavit particularly Para-8 to urge this Court that the scope of considering the request of the petitioner, which he desires to prefer as per the order passed in the earlier round, would be governed by the contents of Para-8.