MEENABEN RAMANUJ PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) These group of petitions are preferred in respect of various residence who claims that to be the occupier of the properties which are causing hindrance in implementation of town planning road and therefore with a prayer to restrain the authority by quashing and setting aside the order dtd. 20/1/2023 these petitions are preferred.

(2.) The prayer made in Special Civil Application No.1781 of 2023 is reproduced herein below :-

(3.) Heard learned advocate Mr. Digant Popat with learned advocate Mr. Kartik A. Kanojiya appearing for the petitioners.