RAVJIBHAI NATHABHAI GHEVARIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader Ms.Pooja Choudhary waives service of Rule on behalf of respondent No.1 and learned advocate Mr.Kaushal Pandya waives service of Rule on behalf of respondent Nos.2 and 3.

(2.) This petition is filed challenging the Notices dtd. 19/10/2023, 20/10/2023 and 26/10/2023 (Annexure "A" Page- 20 to 36), issued under Sec. 48-A,67 and 68 of Gujarat Town Planning and Urban Development Act, 1976 ("TP Act" for short) read with Rule 33 of Gujarat Town Planning and Urban Development Rules, whereby the petitioners are directed to give peaceful and vacant possession of subject premises, failing which appropriate action under the provisions of the TP Act has been indicated.

(3.) It is further prayed that respondents- Corporation may be directed to reconsider the Preliminary Town Planning Scheme No.3 (Karanj) by varying it qua revenue survey No.38 and Final Plot No.83 of Village: Karanj, as provided under Sec. 70 and 71 of the Act. Thus, variation in sanctioned Preliminary Town Planning Scheme qua petitioners' property is also prayed.