VINODKUMAR AMARNATH GUPTA  Vs. STATE OF GUJARAT 

JUDGEMENT

(1.) Heard learned advocate Mr. Dipen Chaudhari appearing for the petitioners and learned AGP Mr. Rutvij Oza appearing for the respondents.

(2.) By way of this petition under Article 226 of the Constitution of India, the petitioners have prayed for the following reliefs made in the petition :-? "8(A) Your Lordships may be pleased to admit and allow this petition.

(3.) The petitioners through the Power of Attorney have also filed an additional affidavit wherein, it has been has stated as under :-? "3. The petitioners further and respectfully state and submit that if the N.A., permission may be extended, they are ready and willing to start the construction on their owned Plot No. 14 admeasuring about 1680 square feet and they further state before this Hon'ble Court that they will start the construction within 6 months and will complete the same within period of one and half year.