SHREEJI DEVELOPERS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition, under Article 226 of the Constitution of India, is filed by the petitioners challenging the order dtd. 29/4/2022 passed by the Deputy Town Development Officer, Vadodara - respondent No.3 herein, whereby the respondent authority has put on hold the development permission (Rajachitthi) dtd. 18/2/2022.

(2.) Brief facts of the case are as such that; one Koyabhai Melabhai Rathodiya was holding the land bearing Survey Nos.5, 265, 268, 566, 583, 286, 37 & 99 situated at Village Vadsar, Taluka and District Vadodara.

(3.) Heard Mr. R.S. Sanjanwala, learned senior advocate with Mr. Rushabh H. Shah, learned advocate for the petitioners, Mr. Meet Thakkar, learned AGP for respondent No.1 - State Authorities, Mr. Nilesh Pandya, learned advocate for respondents No.2 and 3 and Mr. Mehul S. Shah, learned senior advocate with Mr. Jenil M. Shah, learned advocate for respondent No.4.