DHOBI NATHIBEN NARANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition is filed by the petitioners with the following main prayers :

(2.) Mr. Dev D. Patel, learned advocate for the petitioners has drawn the attention of this Court to the communication dtd. 11/4/2019 of the Town Planner, Junagadh, wherein it was suggested that the necessary application is required to be made by the petitioner to the Nagarpalika for necessary modification in the Town Planning Scheme, which the Nagarpalika, in turn, will send to the Government with their proposal under the provisions of Sec. 70 of the Town Planning and Urban Development Act, 1976. He has submitted that earlier also, the petitioners have made several attempts before both the Authorities concerned, but his representation was not yet decided.

(3.) Mr. Meet Thakkar, learned AGP for the State Authorities has submitted that in view of Sec. 71 of the Act and Rule 35 of the Town Planning Development Rules, necessary application is required to be made by the petitioners to the Nagarpalika and the Nagarpalika, in turn, submits the same with their proposal to the Government in prescribed format.