NIPESH Vs. STATE OF GUJ ARAT

JUDGEMENT

(1.) By way of present appeal under Clause 15 of the Letters Patent, the original petitioner has challenged a CAV Judgment dtd. 27/2/2023 passed by the learned Single Judge in Special Civil Application No.22042 of 2022.

(2.) Heard Ms. Megha Jani, learned advocate for the appellant and Mr.Kamal Trivedi, learned Advocate General appearing for Mr. Satyam Chhaya, learned advocate for the respondent corporation.

(3.) Affidavit-in-Reply has been filed by Deputy Estate Estate Officer, North Zone, Ahmedabad Municipal Corporation on 5/3/2023. Another Affidavit-in-Reply is also filed today, i.e. on 9/3/2023. It has been specifically stated that the corporation is ready and willing to give alternate place to those persons whose houses/shops are likely to be removed for widening of the road and the same would be provided as per the scheme, i.e. 'Regulations for the Rehabilitation and Redevelopment of the Slums 2010'. In paragraphs 2 and 3 of the affidavit, the Deputy Estate officer has categorically stated as under: