RAOUFBHAI RAFIKBHAI VORA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed for the following reliefs :

(2.) The brief facts leading to filing of this petition are such that the shops of area of 96 sq.mtrs. in old vegetable market at Baradpur area in Palanpur which were originally belonging to the respondent-Nagarpalika were given to the petitioners for the purpose of doing business of selling vegetables on monthly lease of Rs.40.00 initially for a period of 11 months, in auction on 16/2/1993. The deposit of Rs.5,000.00 was also taken by the respondent-Nagarpalika and the petitioners started business in their respective shops and vide resolution dtd. 29/8/1995, permission for construction was also granted and the plans of the petitioners to put up construction remained pending at the end of the respondent-Nagarpalika. The petitioners state that no proceedings were taken by the respondent-Nagarpalika to cancel the resolution dtd. 29/8/1995 and the lease rent was being accepted by the respondent-Nagarpalika from time to time.

(3.) Heard learned advocate Mr.Majmudar for the petitioners, learned AGP Ms.Bhatt for respondent no.1 and learned advocate Mr.Rathod for respondent no.2.