MANJIBHAI GOVINDBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Heard learned advocate Mr. Dhirendra Mehta appearing for the petitioners, learned Assistant Government Pleader Mr. Mayank Chavda appearing for the respondent - State and learned advocate Mr. H.S. Munshaw appearing for the respondent No.4 - Bhavnagar Area Development Authority.

(3.) It is brought to the notice of this Court by learned advocate Mr. Dhirendra Mehta appearing for the petitioners himself that after the petition was filed the Preliminary Town Planning Scheme has been sanctioned by the State Government.