PATEL KANTIBHAI GANESHBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE. Learned Assistant Government Pleader waives service of rule on behalf of the respondent state.

(2.) This petition is filed under Article 226 of the Constitution of India filed interalia praying for following reliefs;

(3.) It is the case of the petitioners that the petitioners are the original owners of Survey No.2870, 2880, 2879, 2874, 2877, 2876, 2875, 2873, 2844, 2845, 2869, 2848, 2847, 2846, 2856, 2849, 2852, 2851, 2850, 2856, 2855, 2853, 2854, which were the Survey Nos. proposed to be reserved in the revised Draft Development plan as the plot for solid waste management.