LAWS(GJH)-2019-4-239

BHAIDAS SHYAMRAO DEVARE Vs. STATE OF GUJARAT

Decided On April 30, 2019
Bhaidas Shyamrao Devare Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) Learned Assistant Government Pleader waives service of rule on behalf of the respondent-state. Learned Advocate, Mr. Kaushal Pandya waives service of rule on behalf of the respondent No.2.

(2.) These petitions are filed under Article-226 of the Constitution of India in connection with the redevelopment scheme of the respondent - Authorities for the purpose of constructing dwelling units situated in the slum area, which are occupied by the petitioners.

(3.) As the subject matter of both the petitions are identical, at request of learned Advocate for the petitioners, petitions are taken up for joint hearing.