STATE OF GUJARAT Vs. MAGANBHAI V. DESAI

JUDGEMENT

(1.) This appeal under Clause 15 of the Letters Patent is directed against the judgment dated 25.07.2013 passed by the learned Single Judge in Special Civil Application No.3595 of 2013, whereby the learned Single Judge allowed the petition filed by the respondent Nos. 1 to 12 herein.

(2.) As a question of law is involved, with the consent of the learned advocates for both the parties, the present appeal is taken up for final hearing today.

(3.) The short facts of the case are that agricultural land bearing survey No.27/1, admeasuring Hectares 1218 situated in the sim of village Ved, taluka Choryasi, District: Surat, was included in the Town Planning Scheme and has been given Final Plot No.26 which is owned by respondents No. 3 to 14 herein original petitioners No.3 to 12 and original respondents No. 4 and 5.