GURUSHARAN KANTILAL PANCHAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed for following reliefs:

(2.) Heard learned advocate Mr.S.P.Majmudar for the petitioner, learned Assistant Government Pleader Ms.Dharitri Pancholi for the respondent- State and learned advocate Mr.Deepak Sanchela for Karjan Municipality.

(3.) 1 It is the case the petitioners that the petitioner no.1 is the the owner of the land situated at City Survey No.219 and 220 and petitioner no.2 is the owner of the land situated City Survey No.219 of Village:Karjan, Dist.Vadodara. As the petitioners wanted to put up construction over the aforesaid lands, they preferred application seeking permission along with necessary documents. Ultimately, Raja Chitthi was granted vide order dtd. 2/11/2011 and the petitioners started constructing on the lands in question.