JERAMGAR LALGAR GUSAI Vs. BHUJ AREA DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) CONSIDERING the scope of controversy between the parties the petition is taken up for hearing and disposal today.

(2.) RULE. Learned Advocate appearing for respective respondents are directed to waive service.

(3.) THE petitioner herein is running a business in the name and style as Harbhole Lodge on Station Road, Bhuj. Respondent No. 1 authority has come into existence to ensure orderly development and rehabilitation of Bhuj area pursuant to the earthquake on 26/01/2001. Plot No. 688/1 admeasuring 50. 04 square meters is reserved for commercial purpose by respondent No. 1-authority who has decided to dispose of the said plot. The petitioner made a claim for the plot in question. Respondent No. 3 was also claiming allotment of a part of the same plot.