SUNIL HIMMATLAL MISTRY Vs. AHMEDABAD URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Rule. Learned counsel Mr. R. R. Marshall waives service of notice of rule for respondent-Ahmedabad Urban Development Authority.

(2.) The petitioner has prayed in this petition to issue a writ of mandamus or a writ in the nature of mandamus or any other appropriate writ, order or direction directing the respondents to annul the process of public auction scheduled on 5th April 2006 pursuant to the public notice (at Anneuxre-"A") and to further direct the respondents to issue fresh public notice for holding public auction afresh after making known to all concerned persons about the variation in the lay-out of the plots.

(3.) On 4.4.2006, Division Bench of this court consisting of Hon'ble Ms. Justice R.M.Doshit and Hon'ble Mrs. Justice Abhilasha Kumari ordered to issue notice to the respondent in this case making it returnable on 7.4.2006 with the direction that the service of the notice shall be effected to the respondent before 5.4.2006. However, the process of the public auction scheduled on 5.4.2006 was made subject to the result of the petition.