KANJIBHAI DAHYABHAI MALSATTAR Vs. ANJAR AREA DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) RULE . Mr. Nikhilesh Shah, learned counsel waives service of notice for respondent No.1. With the consent of learned advocates appearing for both the sides, matter is finally heard today.

(2.) ALL the petitions are preferred by the petitioners for relief inter alia to quash and set aside the decision dated 08.02.2006, Annexure -C, taken by the respondent authority and to direct the respondent Area Development Authority to allot the petitioners with alternative site in Final Plot No. 554 or No. 601 in Town Town Planning Scheme No. 4. The petitioners have further prayed to issue appropriate writ to the respondent authority to allot each of the petitioners for allotment of shops in complex constructed on the Final Plot No. 602 on priority basis and in view of the directions and observations of the Division Bench in Letters Patent Appeal No. 1073 of 2004. The petitioners have also prayed to direct the respondent Area Development Authority to treat each of the petitioners entitled for allotment of suitable area on the land bearing Final Plot No. 601 and/or on the Final Plot No. 554 for setting up of their lost shops on priority basis and in view of the directions and observations of the Division Bench of this Court in Letters Patent Appeal No. 1073 of 2004.

(3.) HEARD Mr. Anjaria, for the petitioners and Mr. Shah for the respondents.