JAYANTIBHAI BECHARBHAI PATEL Vs. VADODARA URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) All these petitions deal with a common issue with regard to reservation of lands under the development plans and the effects thereof while construing the provisions contained in Sections 20 and 21 of the Gujarat Town Planning and Urban Development Act, 1976 and hence they are disposed of by this common judgment.

(2.) In Special Civil Application No. 6325 of 1995, a declaration is sought for from this Court that the respondent No.1 may be directed to make suitable entry in the record of Respondent No.1 and/or in the record of the development plan to the effect that the reservation of the Gujarat Housing Board as indicated in respect of Block No. 418, 422, 424, 425, 431 and 447 situated in Village Kapurai, District and Sub-district Vadodara, has lapsed. The petitioners have also sought for direction to the respondents to accept and sanction the development plan for disputed lands that may be submitted by the petitioners on the basis that the disputed lands have ceased to be lands reserved for Gujarat Housing Board.

(3.) In Special Civil Applications No. 3526 to 3536 of 1995, directions are sought for from this Court that the lands bearing Survey Nos. 320, 319, 325, 375, 255, 374, 321, 373, 376/1 Paiki, 364 and 360 situated in Village Gorva, District & Sub-District Vadodara, do not continue to be reserved after 21st January 1995. The petitioners have also sought for direction to the respondents No. 1 and 2 to permit the petitioners to submit the development plan and building plan to develop the land and to process the petitioners' application for development of the land in accordance with law.