VANITABEN PRAVINBHAI PATEL Vs. VADODARA MAJANAGAR SEVA SADAN

JUDGEMENT

(1.) This Court, on 14/6/2023 and on 15/6/2023 has passed following orders:

(2.) In furtherance of the orders passed by this Court, the respondent corporation has filed an affidavit dtd. 21/6/2023, inter alia, stating that the area of 9 sq. mtrs. in Final Plot no.9 of T.P. Scheme no.18, has been demarcated and the possession of the demarcated area, has been handed over to the petitioner on 20/6/2023. Affidavit, also makes reference of payment of premium calculated at the rate of Rs.18250.00 per sq. mtr. to the corporation and assurance from the petitioner to make the payment of the differential amount of market value, as may be assessed by the corporation.

(3.) The petitioner, has also filed an affidavit dtd. 16/6/2023, inter alia, expressing her readiness and willingness to accept the space offered by the respondent corporation so also to pay the differential amount of valuation determined by the corporation.