ACHAL ANIL BAKERI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader Mr. Sahil Trivedi waives service of notice of rule on behalf of respondent Nos. 1 and 2.

(2.) This petition is filed challenging the notification dtd. 25/9/2019 (Annexure-A, Page No. 19) under which respondent No. 1 had sanctioned the Preliminary Town Planning Scheme No. 81 (Sughad - Bhat) earlier known as Town Planning Scheme No. 82, originally proposed by Ahmedabad Urban Development Authority (AUDA) in the year 2004. The challenge is that by way of notification dtd. 25/9/2019, respondent had modified the area, boundary and location of the plots, given earlier to the petitioners in the Draft Town Planning Scheme. It is further case of the petitioners that on account of notification dtd. 25/9/2019, there is substantial modification with regard to location. Since, no opportunity of hearing was given to the petitioners prior to substantial modification by way of notification dtd. 25/9/2019, this petition was preferred.

(3.) Heard learned advocate Mr. Nandish Chudgar for the petitioners and learned Assistant Government Pleader Mr. Sahil Trivedi for respondents.