M/S Drb Ravani Developers vs Union Of India on 20 October, 2021

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Gujarat High Court

M/S Drb Ravani Developers vs Union Of India on 20 October, 2021

Bench: Sangeeta K. Vishen

     C/SCA/13280/2021                                 ORDER DATED: 20/10/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 13280 of 2021
                                  With
           CIVIL APPLICATION (FOR AMENDMENT) NO. 1 of 2021
            In R/SPECIAL CIVIL APPLICATION NO. 13280 of 2021
==========================================================
                        M/S DRB RAVANI DEVELOPERS
                                  Versus
                              UNION OF INDIA
==========================================================
Appearance:
MR.MANAN BHATT(6535) for the Petitioner(s) No. 1,2
MR KSHITIJ M AMIN FOR MR DEVANG VYAS(2794) for the Respondent(s)
No. 4
MR. BHADRISH S RAJU(6676) for the Respondent(s) No. 2
NOTICE SERVED BY DS(5) for the Respondent(s) No. 1,3
==========================================================

 CORAM:HONOURABLE MS. JUSTICE SANGEETA K. VISHEN
                  Date : 20/10/2021
                   ORAL ORDER

Order in Civil Application By this application, the applicants - original petitioners have prayed for amendments in the captioned writ petition.

2. Mr. Asim Pandya, learned Senior Advocate with Mr. Manan Bhatt, learned advocate appearing for the applicants has submitted that after filing of the captioned writ petition, the petitioners, were furnished with the circulars dated 3.7.2020 and 1.10.2020 whereby, it is mandated that the offending portion of the structure must be first demolished before any aeronautical study could be conducted. It is submitted that the petitioners, are desirous of challenging validity of the said circulars and therefore, the present amendments.

3. Mr. Kshitij M. Amin, learned Central Government Standing Counsel for the respondent no.4, submitted that the desired Page 1 of 2 Downloaded on : Thu Oct 21 03:20:00 IST 2021 C/SCA/13280/2021 ORDER DATED: 20/10/2021 amendments, may not be granted.

4. Having heard the learned counsel appearing for the respective parties, this Court is of the opinion that the amendments deserve to be allowed and is accordingly, allowed. However, this would be without prejudice to the rights and contentions of the respondents. In view of the above, the present Civil Application is allowed in terms of paragraph 10(b). No order as to costs. The applicants - original petitioners, are permitted to carry out the necessary amendments in the captioned writ petition within a period of two weeks.

Order in Special Civil Application Let the matter appear on 17.11.2021.

(SANGEETA K. VISHEN,J) BINOY B PILLAI Page 2 of 2 Downloaded on : Thu Oct 21 03:20:00 IST 2021

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