KIRITKUMAR AMRUTLAL DESAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petition was originally preferred with the following prayers:

(2.) AT the time of admission of the petition, the Court noted that the premium was paid by the petitioners under protest and the said fact has remained undisputed. It has further been found by the Court as referred in order dated 6. 10. 2008 that after the payment of premium under protest, land in question as per the provisions of Gujarat Town Planning and Urban Development Act, 1976 came to be deducted from the total area for which premium was received by the State.

(3.) SUBSEQUENT to the admission of the petition Civil Application No. 4225 of 2009 came to be preferred wherein following prayers were made: