ANILABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed with the following prayers: "49(A) To issue a writ of mandamus or a writ in the nature of mandamus or any other appropriate writ, order or direction, directing the respondent authorities to provide copies of documents and details demanded by petitioner and give opportunity of personal hearing to petitioner and thereafter pass detailed reasoned order dealing with objections of petitioner dtd. 25/2/2022 and 9/5/2022 made to all the respondents as held by this Hon'ble Court in SCA No.16983/2021 exercising powers of Civil court under Sec.76 of The Gujarat Town Planning and Urban Development Act, 1976 before forwarding Preliminary T.P.Scheme No.25(Vavdi) to the Government for sanction in the interest of justice.

(2.) Heard learned advocate Mr.Thacker for the petitioner and learned AGP Ms.Bhatt for the respondents-state authorities.

(3.) Learned advocate Mr.Thacker submits that this petition be disposed off with a direction to the respondent nos.2 and 4 for deciding the representation/objections dtd. 25/2/2022 and 9/5/2022 made to the respondents exercising the powers of Civil Court under Sec. 76 of the Gujarat Town Planning Act before forwarding Preliminary T.P.Scheme No.25 (Vavdi) Rajkot. Learned advocate has placed reliance on the order 4/4/2022 passed in Special Civil Application Nos.6505 of 2022 and allied matters and order dtd. 26/8/2022 passed in Special Civil Application No.14642 of 2022.