DEEPAKBHAI J SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) As common question of law arises in all these matters, these Special Civil Applications are disposed of by this common judgment and order.

(2.) The common question of law arises in all the aforesaid Special Civil Applications is with regard to interpretation of Section 20 of the Gujarat Town Planning & Urban Development Act, 1976 [hereinafter referred to as "the Act"] and also with regard to lapse of reservation under Section 20 of the Act.

(3.) Special Civil Application No. 17409 of 2003 is with regard to land bearing Survey No. 642, 643/1 and 654 situate at Village Kapurai, Taluka/District-Vadodara and the land is reserved under the Town Planning Scheme for Gujarat Housing Board [hereinafter referred to as "GHB"].