HIRALAXMI NARHARISHANKER BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this intra-court appeal, order dtd. 6/3/2020 passed in Special Civil Application No. 5345 of 2020 has been challenged, whereunder writ application filed by the appellant seeking for a Writ of Mandamus to the respondent authorities to release land bearing survey no. 110/1, final plot nos. 82 and 85 of TP Scheme no. 15 (Fulpada) at Mouje Fulpada, Taluka Choriyasi, District Surat from the purview of the provisions of Urban Land (Ceiling and Regulation) Act, 1976 (for short hereinafter referred to as "ULC Act") came to be rejected.

(2.) Facts in brief which has led to filing of this appeal, can be crystallized as under : -

(3.) We have heard Shri Himanshu Desai, learned counsel appearing for appellant and Ms. Shrunjal Shah along with Mr. K.M. Antani, learned AGPs appearing for State.