Gujarat High Court
Bopal Shobhan Co-Operative Housing ... vs State Of Gujarat on 26 February, 2020
Equivalent citations: AIRONLINE 2020 GUJ 165
Author: A.G.Uraizee
Bench: A.G.Uraizee
C/SCA/13974/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 13974 of 2019
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BOPAL SHOBHAN CO-OPERATIVE HOUSING SOCIETY VIBHAG-3
(KNOWN AS BASANT BAHAR-3)
Versus
STATE OF GUJARAT
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Appearance:
MR BHAVESH B CHOKSHI(3109) for the Petitioner(s) No. 1,2
MS ASMITA PATEL AGP(99) for the Respondent(s) No. 1
MRS VASAVDATTA BHATT(193) for the Respondent(s) No. 2
NOTICE SERVED(4) for the Respondent(s) No. 1,3
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CORAM: HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 26/02/2020
ORAL ORDER
1. Ms. Vasavdatta Bhatt, learned advocate for respondent No.2 tenders the affidavit-in-reply, which is taken on record.
2. Heard Mr. Chokshi, learned advocate for the petitioners, Ms. Asmita Patel, learned AGP for the respondent Nos.1 and 3 and Ms. Vasavdatta Bhatt, learned advocate for respondent No.2.
3. Mr. Chokshi, learned advocate for the petitioners states that the respondent No.3 may be directed to consider and decide the representation dated 14.05.2019 submitted by the petitioner No.1 Society for finalizing the Town Planning Scheme and the petition may be disposed of accordingly.
4. In view of the above, the respondent No.3 is directed to Page 1 of 2 Downloaded on : Fri Feb 28 00:33:37 IST 2020 C/SCA/13974/2019 ORDER decide the representation dated 14.05.2019 of the petitioner No.1 Society along with other representations / objections before finalizing the Town Planning Scheme after affording an opportunity of hearing in accordance with law as expeditiously as possible.
5. The petition stands disposed of accordingly. Notice is discharged.
(A.G.URAIZEE, J) YNVYAS Page 2 of 2 Downloaded on : Fri Feb 28 00:33:37 IST 2020