JAYABEN R. PATEL Vs. AHMEDABAD URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule. Learned advocate Mr. Dhaval Nanavati waives service of notice of rule on behalf of respondent Nos. 1 and 2 Learned Assistant Government Pleader Mr. Rohan Raval waives service of notice of rule on behalf of respondent No. 3 " State.

(2.) This petition is filed seeking following reliefs: -

(3.) Thus, this petition is filed challenging (i) the communication dtd. 13/2/2008 (Annexure-P page 90), whereby development permission sought by the petitioners was rejected. (ii) the order dtd. 25/2/2008 (Annexure-Q page 91), whereby earlier development permission granted by the authority was canceled; and (iii) the order dtd. 30/6/2009 (Annexure-M Page No.34) passed by respondent no.3- State, whereby the petitioner No-1's application for purchase of 91 sq.mtrs of land was rejected.