GANPATBHAI JETHABHAI PATEL Vs. SURESHBHAI RAMJIBHAI GOYANI

JUDGEMENT

(1.) The applicant - original respondent No.7 has filed the present application in which the applicant has prayed for the following reliefs:

(2.) Heard learned Senior Counsel Mr. R.S. Sanjanwala assisted by learned advocate Mr. Rutul P. Desai for the applicant, learned APP Mr. Rohan Yagnik for the respondent No. 18 - State, learned advocate Mr. B.M. Mangukiya for the respondent Nos. 1 to 17 - original petitioners, learned advocate Mr. Dhaval Nanavati for the respondent Nos. 21 to 23, learned advocate Mr.U.I. Vyas for respondent No.20 and learned advocate Mr. Vivek V. Bhamare for respondent Nos. 24 and 26.

(3.) Learned advocate for the applicant submits that the present respondent Nos. 1 to 17 - original petitioners have filed the petition being Special Civil Application No.15348 of 2016 challenging the vires of Sections 40, 45, 48, 65, 68 and 69 of the Gujarat Town Planning and Urban Development Act, 1976 (hereinafter referred to as "˜the Act'). Petitioners have prayed that the Town Planning Scheme No.16 (Kapodara), Surat be declared as ultra vires to Section 65 of the Act and by way of amendment, petitioners have prayed for other reliefs.