MANOJ RASIKLAL SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners in all the writ petitions are aggrieved by the actions and decisions of the Town Planning Officer, inter alia, on the ground that without considering or dealing with the objections of the petitioners, the decisions have been taken, causing serious prejudice to the petitioners qua their immovable properties. Since the issue and grievances raised are almost common, revolving around the decision of the Town Planning Officer taken while preparing the Preliminary Town Planning Scheme no.67 (Hansol) (hereinafter referred to as "the preliminary TP scheme"), all the writ petitions, with the consent of the learned counsel appearing in the matters, are being disposed of by this common CAV judgment.

(2.) Re: Details of the writ petitions; factual aspects contained therein; challenge and the prayers in crisp, are set out hereinbelow:

(3.) Petition pertains to the petitioners' land bearing Plot no.E/1 of survey no.298, Hansol, Taluka Asarva admeasuring 2540 sq. yards. As per the Draft Town Planning Scheme (hereinafter referred to as "the draft TP scheme"), the land admeasuring 2540 sq. yards was given Final plot no.58/4 admeasuring 1435 sq. mtrs.