MUKESHBHAI DEVPRASAD PANDIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following reliefs:-

(2.) At the outset, learned advocate Mr. R. C. Kakkad appearing for the petitioner states that as the preliminary scheme has been sanctioned vide notification dtd. 2/1/2014 the only remedy left for the petitioner is to prefer an application for variation either in Sec. 70, 70 A and 71 of the Town Planning Act which the petitioner wants to avail and hence, the petitioner wants to prefer an application for variation to the appropriate authority and the authority may be directed to decide the same in accordance with law.

(3.) In view of the aforesaid submission made by learned advocate Mr. R.C. Kakkad, upon instructions, following direction is issued:-