MUKUNDLAL TRIKAMLAL PATWA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.Chhaya, learned AGP waives service of notice of rule for Respondents No.1,2,4,5 and 6 and Mr.P.G.Desai, learned Counsel waives service of notice of rule for Respondent No.3. With the consent of the learned Counsel for the parties, the matter is finally heard today.

(2.) The petitioner has approached this Court for challenging the action of the respondent authorities in the Scheme under Gujarat Town Planning and Urban Development Act (hereinafter referred to as ?the Act?) so far it relates to land bearing F.P. No.342/Part-4 (City Survey No.257), admeasuring 126 sq. mtrs.

(3.) Heard the learned Counsel appearing for the parties.