Gujarat High Court
Bopal Shobhan Co-Operative Housing ... vs State Of Gujarat on 14 August, 2019
Author: A.J.Desai
Bench: A.J.Desai
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
for the Respondent(s) No. 2,3
MR KM ANTANI, LD.AGP(99) for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 14/08/2019
ORAL ORDER
Heard Mr.Chokshi, learned advocate appearing for the petitioner and Mr.K.M.Antani, learned Assistant Government Pleader for the respondent.
Considering the prayers made in the present petition, in my opinion, this matter is required to be listed before appropriate court having roster to decide the issue in view of provisions of sections 40, 48-A and 65 of the Gujarat Town Planning and Urban Development Act,1979 forthwith.
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