Gujarat High Court
Parijatak Co.Op. Hou. Society Ltd vs State Of Gujarat And Others on 24 July, 2007
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi
SCA/5006/2007 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 5006 of 2007
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PARIJATAK CO.OP. HOU. SOCIETY LTD.
Versus
STATE OF GUJARAT AND OTHERS
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Appearance :
MR PR THAKKAR for the Petitioner
MR SATYAM CHHAYA, ASST. GOVERNMENT PLEADER for Respondent Nos.1 and 3
MR PRANAV G DESAI for Respondent No.2
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CORAM : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI
Date : 24/07/2007
ORAL ORDER
Mr.P.R.Thakkar, learned advocate for the petitioner pointed out that the entire common plot of the Cooperative Housing Society is taken away by the Town Planning Officer and is marked for commercial purpose, rendering the society without having facility of common plot.
RULE. Mr.Satyam Chhaya, learned Assistant Government Pleader waives service of Rule on behalf of respondent Nos.1 and 3. Learned advocate Mr.Pranav G.Desai waives service of Rule on behalf of respondent No.2. Interim relief in terms of paragraph No.18 B. (RAVI R.TRIPATHI, J.) *Shitole HC-NIC Page 1 of 1 Created On Wed Jun 08 01:22:31 IST 2016