FATESINHBHAI ABHUJI CHAUHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. Dipak R. Dave for the petitioners and learned AGP Mr. Ayan Patel for the respondent-State.

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

(3.) After arguing the matter for some time, learned advocate Mr. Dave states that he confines this petition only to the extent of prayer seeking direction against the respondent-State to decide the application under Sec. 70 of the Gujarat Town Planning and Urban Development Act, 1976 (for short the Act), preferred by the petitioners for variation of the Town Planning Scheme No.112 and in that scheme also to the extent of the Final Plot No.18/1, 18/2 and 23 on the ground that the petitioners are residing on the original plot since last 40 years and that as far as possible, the residential premises of the persons will be affected by sanctioning the Town Planning Scheme may not be disturbed.