HARESHBHAI AMRUTLAL MODI Vs. MANAGING DIRECTOR SHRI

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and learned Counsels for the respondents.

(2.) THIS petition is filed by one ­ Hareshbhai Amrutlal Modi against the respondent authorities seeking benefit as a project affected person in view of the Scheme of the respondents in development of Sabarmati River Front.

(3.) IN answer to the Notice issued by this Court on learned Counsel for the respondent authorities Mr. Abhishek M. Mehta has placed reliance on the order dated 08.08.2011 passed in Special Civil Application No.6280/2005 and also an unnumbered paragraph 6 of the above order by which it was made clear that if the persons alleged to be non- traceable and not residing in the hutment of Sabarmati River Front, Ahmedabad, and/or residing with their parents who have already been alloted an alternative accommodation, then in such case, as the alternative acommodation given in favour of their parents as a joint unit of the family members, they cannot claim alternative accommodation as per earlier order dated