SARASWAT ENTERPRISE Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Without entering much into the merits of the matter, learned advocate Mr. Mrugen Purohit appearing with learned advocate Mr. Rutul Desai for the petitioner drew attention of this Court to the order dtd. 31/7/2021 addressed to the petitioner by I/c. Town Planner, City Development (Central) Department, Surat Municipal Corporation and pointed out that the petitioner's application for getting Validation Certificate in respect of the Development Permission in the land belonging to the petitioner has been rejected on the ground that the application was not signed by all the persons having interest in land in question.

(3.) Learned advocate Mr. Kaushal Pandaya, upon instructions submits that considering the internal dispute between the owners of the land, as there were some objections by the members of the society, considering those objections, the petitioner's application was rejected to avoid multiplicity of proceedings.