HAMIRBHAI MAFATBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed for quashing and setting aside the public notice dtd. 23/12/2021 issued by Slum Clearance Board for the purpose of declaring final plot no. 330+331+713/1, 413+414+415+/713/2/2, 563/1, 713/2/1 of Town Planning Scheme No. 28, Nava Vadaj (first varied final) having slums known as Ramapir no Tekro and final plot no. 330+331+713/1, 413+414+415+713/2/2, 563/1, 713/2/1 as slum clearance area.

(2.) Thereafter, pursuant to the order dtd. 8/11/2022, this Court considering the grievance of the petitioners that petitioners were not granted any personal hearing and therefore, directed the Ahmedabad Municipal Corporation to grant personal hearing to the petitioners.

(3.) Pursuant to the aforesaid order, today, learned advocate Mr. J. K. Parmar appearing for the petitioners has placed on record the order dtd. 2/12/2022 wherein it is stated that if a person on providing the documentary evidence to the developers in respect of Rehabilitation and Redevelopment Rules, 2010 as well as 2013 Policy for the same and if that person is found eligible for rehabilitation, in that case, those persons shall be granted alternative accommodation.