GEETABEN GAURANGBHAI PATEL Vs. SURAT URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Challenge in this petition is made by the petitioner/s to designate certain parcel of land/s, which has been reserved for Transport Node for Surat Urban Development Authority (T-26) under the Final Revised Development Plan, 2004 of Surat Urban Development Authority, as deemed lapse.

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

(3.) Mr.K.K. Trivedi, learned advocate for the petitioner/s has submitted that one matter arising from the same issue has travelled upto the Hon'ble Apex Court and the Hon'ble Apex Court has passed an order on 4/5/2022 in SLP(C) No.2364 of 2015 and other allied matters, recording subsequent development in the matter, which is as under: