CHANDULAL PURNASINH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr.Mrugen Purohit, learned counsel for the petitioners, Mr.L.R. Pujari, learned Assistant Government Pleader for the respondent No.1 and Mr.Pranav G. Desai, learned counsel for the respondent Nos.2 and 3.

(2.) BARODA Municipal Corporation, by resolution of the General Board dtd.31/1/1978, declared intention to prepare Town Planning Scheme for Baroda bearing No.13. The Draft Scheme was accordingly prepared by the Corporation, the same was sanctioned by the State Government with some modification under Notification No.GHP/93/81 -TPS/1279 -1829 -L on 10/6/1981 and the same was published in the Government Gazette Part -IV -B dtd.6/8/1981 on page Nos.681 to 686.

(3.) UNDER the Government Notification, one Mr.P.N. Parikh was appointed as Town Planning Officer for finalization of the Draft Scheme, on his transfer Mr.D.A. Shah was to occupy the office and on transfer of Mr.D.A. Shah, Mr.P.N. Parikh was appointed as Town Planning Officer. Mr.Parikh declared his award of the Preliminary Scheme on 30/4/1987 and thereafter made his award of the Final Scheme on 25/4/1988.