NITIN CHANDRAKANT KAKKAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE appellant, who was petitioner in Special Civil Application No. 4310 of 2010, has challenged the order dated 13/8/2010 passed by the Ld. Single Judge dismissing the petition summarily. The respondents are the State of Gujarat and Officers of the Rajkot Municipal Corporation.

(2.) THE appeal was admitted by order dated 17/11/2011 and listed thereafter on several occasions. On 13/4/2012 the Court has directed the respondent nos. 2 and 3 to file the order by which additional FSI and other benefits were granted to the appellant petitioner along with an additional affidavit. By order dated 24/9/2012 the appellant- petitioner was directed to disclose the extent of construction in square meter that he had made and also to disclose, whether any margin space in the front and corner length has been kept and whether any parking space has been kept, in compliance with Municipal rules.

(3.) HEARD Ld. Counsel Mr. Sandip N Bhatt for the appellant, Mr. NJ Shah, Ld. AGP for the respondent no. 1 and Mr. Nishant Lalakiya for respondent nos. 2 and 3. Perused the available record.