SPRAT Vs. AHMEDABAD MUNICIPAL CORPORATION

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed by the petitioner Society for Promoting Rationality ('SPRAT' for short) for the following reliefs: "PRAYERS

(2.) The facts in brief are as under:

(3.) Mr. Mohammed Hasan Jowher, learned Party-in-Person, would submit that in subsequent phases, the Society added toys, equipments for adventure, exercise and science and this was the only green patch within the vicinity. Councillors within the area were happy with the development and found that the multi purpose auditorium, a mini zoo space at a corner, the recreational activities of exercising and adventure devices were adding value to the communities residing at the Juhapura and the Vejalpur area.