SHANTILAL GHEVARCHAND JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave to produce the notification, dated 17.11.2000 issued by the Urban Development and Urban Housing Dept, Govt.of Gujarat, Gandhinagar.

(2.) Rule. Mr.Desai waives service of rule on behalf of respondent Nos 3 and 4 and Mr.K.T.Dave, Ld.AGP waives service of rule on behalf of respondent Nos 1 and 2. With the consent of learned advocates for parties matter is taken up for hearing.

(3.) The only point involved in this petition is that whether the State Govt is justified in sanctioning the scheme so far as the subject matter of land is concerned interpreting the order, dated 31.7.97 passed by this court in SCA No.2620/97.