Krishna Associates vs State Of Gujarat on 4 October, 2018

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Gujarat High Court

Krishna Associates vs State Of Gujarat on 4 October, 2018

Bench: Bela M. Trivedi

       C/SCA/15352/2018                                         ORDER




          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/SPECIAL CIVIL APPLICATION NO. 15352 of 2018

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                          KRISHNA ASSOCIATES
                                Versus
                           STATE OF GUJARAT
==========================================================
Appearance:
MR DEEPAK P SANCHELA(2696) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 2,3,4,5
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
RESPONDENT(s) No. 1
MS JYOTI BHATT, AGP for the Respondent No.1
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 CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI

                             Date : 04/10/2018

                              ORAL ORDER

1. It is submitted by learned Advocate Mr.Deepak Sanchela for the petitioner that the petitioner had preferred an Appeal before the Appellate Authority, challenging the order dated 23.7.2014 and the Appellate Authority, after the order passed by this Court in Special Civil Application No.2119 of 2015, has remanded the matter to the designated authority for deciding the application of the petitioner afresh, vide the order dated 21st September, 2016 and now the matter is pending before the designated authority. According to him, though the matter is pending before the designated authority, the respondent Corporation has issued the impugned notice dated 19.9.2018 (Annexure-A). He further submitted that the petitioner is ready to pay Page 1 of 2 C/SCA/15352/2018 ORDER the necessary impact fees payable for the change of use of the disputed premises.

2. Having regard to the afore-stated submission and without going into the merits of the case, it is directed that the designated authority shall decide the application pending before it pursuant to the order passed by the Appellate Authority, in accordance with law and as expeditiously as possible, preferably within four weeks from the date of receipt of this order.

3. Subject to the aforesaid direction, present petition is disposed of. Direct service is permitted.

(BELA M. TRIVEDI, J) V.V.P. PODUVAL Page 2 of 2

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