Jiviben Hansrajbhai Patel Wd/O ... vs State Of Gujarat & 5 on 15 December, 2015

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Gujarat High Court

Jiviben Hansrajbhai Patel Wd/O ... vs State Of Gujarat & 5 on 15 December, 2015

Bench: R.M.Chhaya

                 C/SCA/20297/2015                                          ORDER



               IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             SPECIAL CIVIL APPLICATION  NO. 20297 of 2015
         ===================================================
         JIVIBEN HANSRAJBHAI PATEL WD/O HANSRAJBHAI DEVJIBHAI 
                     PATEL  &  4....Petitioner(s)
                                Versus
                STATE OF GUJARAT  &  5....Respondent(s)
         ===================================================
         Appearance:
         MR NILESH R KOYANI, ADVOCATE for Petitioner Nos.15
         ADVANCE COPY SERVED TO GP/PP for Respondent(s) No.1
         ===================================================
               CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
                           Date : 15/12/2015
                               ORAL ORDER

(1) Heard Mr.B.B.Naik, learned Senior Counsel, with Mr.Nilesh R. Koyani, learned advocate for the petitioners, Ms.Megha Chitaliya, learned Assistant Government Pleader for respondent State authorities on advance copy. Mr.H.S.Munshaw, learned counsel, who usually appears for respondent No.3 Corporation, is requested to accept copy of this petition.

(2) Mr.Naik, learned Senior Counsel for the petitioners, states that the petitioners intend to avail opportunity of filing an application, as provided under Section 67A of the Gujarat Town Planning & Urban Development Act, 1976 (the Act). It is further submitted that such application shall be filed before the committee of the Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Dec 16 02:36:10 IST 2015 C/SCA/20297/2015 ORDER respondentCorporation on or before 07.01.2016. It is expected that the petitioners shall also serve a copy of the same upon the private respondents. It is further clarified that this Court has not examined the matter on merits.

(3) If any such application is preferred under Section 67A of the Act the committee of the respondentCorporation shall decide the same, after giving opportunity of being heard to all the concerned parties, as expeditiously as possible, preferably within a period of six months from the date of receipt of such application. Committee shall take independent decision on its own, without in any manner being influenced by this order. Disposed of accordingly. D.S. is permitted.

Sd/ [R.M.CHHAYA, J ] *** Bhavesh[pps]* Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Dec 16 02:36:10 IST 2015

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