VIJAYBHAI BECHARBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.C.G. Sharma for the petitioners, learned advocate Mr.Dhaval G. Nanavati for the respondent-Surat Municipal Corporation and learned AGP Mr.Mayank Chavda for the respondent-State.

(2.) As learned advocate Mr.C.G. Sharma for the petitioners submitted that both the petitions are identical except for the survey numbers of the land and even the prayers are almost identical, both the petitions are disposed of by common order.

(3.) In Special Civil Application No.13670 of 2017, the petitioner has prayed for the following relief(s):