HOSHANG ARDESHAR ICHCHHAPORIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY this writ application in the nature of a public interest litigation, the petitioner, a Deputy Sarpanch of Village Bhatha, Hazira Road, Taluka Choriasi, District Surat seeks to challenge the draft Town Planning Scheme no. 50 (Bhatha to Bet) prepared by the respondent no. 3 - Surat Urban Development Authority.

(2.) THE case made -out by the petitioner may be summed -up thus: -

(3.) STANCE of the Respondent nos. 1 and 2: -