Gujarat High Court
Khimjibhai Pragjibhai Patel vs State Of Gujarat Thro Secretary on 12 August, 2013
Author: Anant S.Dave
Bench: Anant S. Dave
KHIMJIBHAI PRAGJIBHAI PATEL....Petitioner(s)V/SSTATE OF GUJARAT THRO SECRETARY URBAN DEVELOPMENT AND URBAN C/SCA/15707/2011 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 15707 of 2011 =============================================== KHIMJIBHAI PRAGJIBHAI PATEL....Petitioner(s) Versus STATE OF GUJARAT THRO SECRETARY URBAN DEVELOPMENT AND URBAN & 2....Respondent(s) =============================================== Appearance: MR PP MAJMUDAR, ADVOCATE for the Petitioner(s) No. 1 MR JK SHAH AGP for the Respondent(s) No. 1 MR DHAVAL G NANAVATI, ADVOCATE for the Respondent(s) No. 2 MR MD PANDYA, ADVOCATE for the Respondent(s) No. 3 MR UI VYAS, ADVOCATE for the Respondent(s) No. 3 NOTICE SERVED for the Respondent(s) No. 1 , 3 NOTICE SERVED BY DS for the Respondent(s) No. 1 =============================================== CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE Date : 12/08/2013 ORAL ORDER
Heard learned advocates for the parties.
Though reply is filed about issuance of notification revising the development plan but at the same time reliance placed on decision in the case of Bhavnagar University v. Palitana Sugar Mill Pvt. Ltd. & Ors. [AIR 2003 SC 511] interpreting the very Section 20 read with Section 9 of the Gujarat Town Planning and Urban Development Act remains unanswered.
Rule.
Interim relief in terms of para 16 (B) till final disposal.
(ANANT S.DAVE, J.) SMITA Page 2 of 2