USMAN ISMAIL BHARUCHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr. K.K. Trivedi appearing for the petitioner, learned advocate Mr. H.S. Munshaw and learned advocate Mr. Kaushal D. Pandya appearing for the respondents Nos.3 and 4 respectively and learned Assistant Government Pleader Mr. Ayaan Patel appearing for the respondent No.1 - State.

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

(3.) At the outset, learned advocate Mr. K.K. Trivedi appearing for the petitioner points out that as far as other parcels of land is concerned, the Corporation has already recommended dereservation of the same. However, the land that belongs to the petitioner which is a small parcel of land has not been recommended for dereservation on fifty fifty basis and therefore, considering the fact that at present, there are no proceedings pending against the present petitioner as well as considering the fact that the land acquisition that was proposed has already been quashed by the Competent Court and subsequently, the said decision having been upheld by the Hon'ble Supreme Court.