VINODSINGH SENGAR Vs. AHMEDABAD MUNICIPAL CORPORATION

JUDGEMENT

(1.) By this petition, the petitioners, have prayed for quashing and setting aside the final order dtd. 31/1/2015 passed by the Assistant Estate Officer, New West Zone, Ahmedabad Municipal Corporation.

(2.) Mr K. R. Mishra, learned advocate appearing for the petitioners, submitted that the order, has been passed, without offering sufficient opportunity to the petitioners and the petitioners, have now been directed to handover the possession of part of Final Plot nos.77 and 78, it having been carved out as 12 meters T.P. road. It is submitted that let the petitioners be heard and the corporation, pass a reasoned order.

(3.) Heard the learned advocates appearing for the respective parties.