KANCHANBEN ISHWARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) It is the case of the petitioner that due to change of record in respect of Town Planning Scheme No.49 Katargam, the petitioner was allotted Final Plot Nos.250 and 251, but the final plots were allotted in such a manner that the petitioner's right to way is affected and for rederssal of the grievance, the petition is preferred.

(3.) Considering the fact that the preliminary town planning scheme is now sanctioned, the scope of interference by this Court is very limited. However, learned advocate Mr.Harshadray Dave, upon instructions, states that, at this stage the petitioner wants to make a fresh application for variation and the respondent authority may be directed to consider the same in accordance with law as early as possible. Learned advocate Mr.Dave does not press rest of the prayers.