HANSABEN RATUBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition, the petitioners herein have challenged the action of the redevelopment of the houses / flats situated at premises being 132, M.I.G., (o/o. 384 MIG), Surya Apartment, Part-3, Sola Road, Ahmedabad and also prayed for quashing and setting aside the order dtd. 6/2/2023 passed by the Competent Officer in Case No. 103/2022 (duly produced at Annexure-A) and has also prayed to restrain the respondents from declaring or proceeding in any manner for redevelopment of the subject premises without the consent of the petitioners.

(2.) By way of the present petition, the petitioners herein have prayed for the following reliefs:

(3.) The brief facts leading to the filing of the present petition reads thus: