JAYANTIBHAI KHODABHAI BHARWAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition filed under Article 226 of the Constitution of India, the petitioners have prayed for the following reliefs:-

(2.) Heard Mr. Kirtikumar Joshi, learned advocate for the petitioners, Ms. Jyoti Bhatt, learned AGP for respondent no.1 and Mr. Satyam Chhaya, learned advocate for respondent nos.2 to 4.

(3.) The main grievance of the petitioner pertains to the possession of his part in the original plot allotted to him. Considering the averments made in the petition as well as considering the documents annexed with the memo of petition and considering the averments made in the affidavit-in-reply alongwith the annexed documents, it is appropriate to direct the present petitioners to avail the remedy available under the provision of Sec. -67A of the Gujarat Town Planning & Urban Development Act by filing necessary application before the Committee in the prescribed format and alongwith the necessary documents within a period of two weeks from today. The Committee shall decide the application made by the petitioners as early as possible by considering the record available of the subject matter in accordance with law preferably six weeks thereafter.