VASANTBHAI BABUBHAI RAYANI Vs. SURAT URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) RULE. Learned Advocate MR. H.S. MUNSHAW waives service of rule on behalf of the respondent Authority.

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

(3.) Learned Advocate for the petitioner has though raised several contentions referring to malafide action at the behest of the private respondent, who is not a party before this Court and has therefore, refrained from elaborate submissions on this issue and restricted his submission only on the point of the issuance of Notice under Sec. 36(1)(2) of the Gujarat Town Planning and Urban Development Act, 1976, particularly the time period, which was provided for in the Notice not being in accordance of the very provision.