MURALIDAR THAKUMAL SHADADPURI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition under Article 14, 226 and 227 of the Constitution of India, the petitioner initially challenged the order / communication dated 15.06.2013 issued by the Deputy Estate Officer, North Zone, Municipal Corporation, Ahmedabad, by which, a 'Rajachitthi' dated 03.02.2012 granted in favour of the petitioner to construct as per its plan was suspended and was further restrained not to construct the property on the ground that from the property card, it was found that the original allottee, from whom, the petitioner had purchased the property, has breached certain terms and conditions.

(2.) Initially, the following prayers were prayed :

(3.) A notice came to be issued by an oral order dated 11.09.2013 by the Coordinate Bench of this Court, pursuant to which, the respondent authorities appeared through respective advocates. An affidavit-in-reply on behalf of the State of Gujarat through City Deputy Collector (East), Ahmedabad filed and opposed grant of any relief, as prayed for.