GANESHARAM MODAJI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned advocate Mr.Simranjeet H. Virk for learned advocate Mr. G.H. Virk on caveat waives service of notice of admission of this petition on behalf of respondent Nos.2 to 4, and Mr. Sahil Trivedi, learned Assistant Government Pleader, waives service of notice of admission on behalf of respondent No.1 on an advanced copy.

(2.) By way of the present petition, the petitioners have challenged the action of redevelopment of flats and shops situated at Nidhi Apartment, Pragatinagar, Main Road Circle, near 132 Feet Ring Road, Ahmedabad, and so also challenged the order dtd. 19/12/2024 passed by the Appellate Authority, Urban Development and Urban Housing Department, Gandhinagar, State of Gujarat, under Sec. 59 of the Gujarat Housing Board Act, 1961 (hereinafter referred to as 'the Act, 1961') (Annexure A), confirming the order of eviction passed by the competent officer - respondent no. 2 dtd. 10/9/2024, under Sec. 56(1) read with Sec. 56(3) of the Act, 1961.

(3.) The petitioners have prayed in the present petition for the following reliefs:-