DAYIBEN HIRABHAI SINGHAV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed praying, inter alia, for quashing and setting the action of the respondent-Corporation to specify the street line without providing an opportunity of hearing to the petitioners. It also prays for directions to respondent-Corporation to decide the representation made by the petitioners in that regard on 8/10/2015.

(2.) Learned advocate for the petitioners submits that the petitioners, who are owners and occupiers of plots which the petitioners came in possession of from the original owner by way of registered sale-deed and were assigned House Nos.5845 and 5855 which was in the record of the respondent-Corporation.

(3.) It is the case of the petitioners that for the purpose of expansion of various roads in Rajkot, the authorities undertake the procedure for taking over the lands required for the road widening. The aforesaid house numbers of the petitioners fell on the road widening of the road being Bhavnagar Saint Kabir Road.