LAWS(GJH)-2022-10-326

SACHIN BUDHABHAI BHALIA Vs. STATE OF GUJARAT

Decided On October 10, 2022
Sachin Budhabhai Bhalia Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Present petition is filed for the following prayers:-

(2.) Heard Mr. S.P. Majmudar, learned advocate for the petitioners, Mr. Parth Bhatt, learned advocate for the respondent No.2-Corporation and Ms. Jyoti Bhatt, learned AGP for the respondent No.1-State.

(3.) Considering the grievance made by the present petitioners and considering the averments made in the present petition and also considering the affidavit-in-reply filed by the respondent-Corporation, where, the respondent- Corporation has submitted that the wall in question was demolished by the petitioners themselves and the road which is shown in draft town planning scheme is 15 meters, and accordingly, the development permission is granted to the petitioner.