SHRESTH INFRASPACE LLP Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Articles 14, 19(1) (g), 226 and 300(A) of the Constitution of India, the petitioner has challenged the decision of the respondent - Ahmedabad Municipal Corporation to re-auction the plot belonging to Corporation for using the same plot commercially as well as for residential purposes, though out of two bidders, the present petitioner had offered higher amount than the upset price fixed by the Corporation.

(2.) In response to the notice, the respondent - Corporation has filed an affidavit dtd. 14/12/2021, to which a rejoinder on 18/1/2022 as well as additional affidavit also came to be filed by the petitioner to which, reply has also been filed by the Municipal Corporation.

(3.) The matter has been taken up for hearing since the pleadings have been completed.