SAILESH SURESH MAHESHWARI Vs. AHMEDABAD URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) RULE returnable in the weeks commencing from 18th November 2019. Mr. Dhaval Nanavati, learned advocate waives service of notice of rule for respondent No. 1, Mr. Keyur Gandhi, learned advocate waives service of notice of rule for respondent No. 2, Mr. Utkarsh Sharma, learned Assistant Government Pleader waives service of notice of rule for respondent No. 3, and Mr. A. D. Oza, learned advocate waives service of notice of rule for respondent No. 5.

(2.) The respondent No. 1 - AUDA shall see to it that the terms of allotment letter dated 15th July 2003 is strictly adhered to and deviation, if any, be ordered to be rectified immediately.

(3.) At this stage, learned advocates for the parties jointly request the court not to record the reasons for confining interim relief only to this extent as the issues are at large and the court is to examine in detail the controversy in light of the rival contentions of the parties.