KANCHANBEN NANALAL JOSHI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petitioners challenge the Town Planning Scheme No. 1 pertaining to widening of Kalawad road, Rajkot, in so far as it affects the petitioners' land bearing Final Plot Nos. 32 and 33.

(3.) The learned counsel for the petitioners raised twofold contentions before this Court in these petitions. The first contention has been raised that if the extension of the road was necessary, it should have been done both sides taking centre of the road, which has not been done in the present case. It has next been contended that Shri Jayantilal Mehta's land was not touched, which is malafide.