KASHIRAM ATMARAM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE present petition has been filed by the petitioner under Articles 14, 19(1)(g) and 226 of the Constitution of India as well as under the provisions of the Gujarat Town Planning & Urban Development Act for the prayers inter alia that appropriate writ, order or direction may be issued calling upon the authorities to transfer the right of way on the way on the final plot no.12 and/or to decide the right of way and also further prayer with regard to the interim relief on the grounds set out in the memo of petition.

(2.) HEARD learned advocate, Shri Sandip Singh for the petitioner and learned senior counsel, Shri P.G. Desai appearing with learned advocate, Shri Kaushal Pandya for the respondent no.3Surat Municipal Corporation.

(3.) LEARNED advocate, Shri Shah has referred to the papers and submitted that the land in question has been purchased by registered sale deed, copy of which is produced at AnnexureA.