VIRADIYA ESTATE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed by the petitioner for seeking following reliefs:

(2.) Heard learned advocates appearing for the respective parties.

(3.) Learned advocate Mr. C.P. Chaniyara for the petitioner has submitted that the notification dtd. 21/9/2007 of Urban Development and Urban Housing Department, Sachivalaya, Gandhinagar, Gujarat does not include the survey number of the petitioner.