BAL SHIKSHAN SAMITI TRUST Vs. STATE OF GUJARAT

JUDGEMENT

(1.) In this Appeal, the appellants petitioners seek to challenge the judgment and order dated 1st August 2011 passed by the learned Single Judge in Special Civil Application No.7868 of 2011, whereby the learned Single Judge refused to grant any relief to the appellants and rejected the writ petition.

(2.) This Appeal reveals as to what extent the litigants have the audacity to abuse the process of the Court without any hesitation as if it is their right to use, abuse or misuse the process of the Court, merely because the forum is readily available.

(3.) The present Appeal arises from a second round of litigation. The Appeal is an example as to how the public projects can be stalled for years together.