BHARATBHAI THAKORBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The captioned writ petition, has been filed seeking limited direction to the respondent to decide the application Form no.1 under the provisions of sub-sec. (2) of Sec. 67A of the Gujarat Town Planning and Urban Development Act, 1976 (hereinafter referred to as "the Act of 1976") pending since 9/2/2019.

(2.) Mr Malaykumar S. Patel, learned advocate for the petitioner submitted that the respondent authority was approached in the year 2018 by filing requisite application. On 13/3/2019, a letter was received from respondent no.2 informing the petitioner to remain present on 18/3/2019 and to produce all the documents; however, hearing did not take place. It is urged that till today, no decision has been taken on the application.

(3.) Ms Dhwani R. Tripathi, learned Assistant Government Pleader was required to take instructions. On instructions from Mr D. J. Jadeja, Member Secretary of Committee (constituted under sub- sec. (2) of Sec. 67 of the Act of 1976), it is stated that the application of the petitioner shall be decided within a period of six weeks'.