HAMIDKHAN Vs. AHMEDABAD MUNICIPAL CORPORATION

JUDGEMENT

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

(2.) The grievance of the petitioner is that scheme is being varied without hearing the petitioner and therefore, it is not open for the respondent - Corporation to vary the scheme unless the petitioner is heard and his objections are considered.

(3.) At the outset, learned advocate Mr. Satyam Chhaya appearing for the respondents no. 1 and 2 - Ahmedabad Municipal Corporation draws the attention of this Court to the Annexure K 1 at page no. 179 which is the impugned notice dtd. 16/9/2021 given under sec. 68 r/w Rule 33 of the Gujarat Town Planning and Urban Development Act, 1976 and rules framed thereunder and states that the petitioner shall be heard and unless the petitioner is heard and objections are considered and the order is passed in view of notice dtd. 16/9/2021, the Corporation will not take any coercive action against the petitioner.