ROHITKUMAR AMRUTLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed for the following reliefs:-

(2.) At the outset, learned advocate Mr. Jay M. Thakkar appearing for the petitioners states that the petitioners are desirous of filing an application for variation in accordance with law before the Ahmedabad Municipal Corporation as well as to the State Government. However, considering the fact that the petitioners have also challenged the notice dtd. 11/10/2022 issued under sec. 68 r/w Rule 33 of the Town Planning Act, the interest of the petitioners may be protected till that application is decided by considering the reply of the petitioners.

(3.) In view of above, following order is passed:-