KASAM SIDHIQ CHUCHIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The writ-applicant has filed the present writ-application by way of Public Interest Litigation seeking the following reliefs:-

(2.) The facts giving rise to this writ-application may be summarized as under :-

(3.) Mr. Harsh Parekh, the learned counsel appearing for the writ-applicant mainly submitted that the permission granted by the local authority for setting up of Windmill is in violation of the various orders passed by the Apex Court and the High Court from time to time. He submitted that the setting up of Windmills by private companies was vehemently objected to by the local public as there is already a shortage of gauchar land and the manner in which the Windmills have been permitted to be set up has lead to extensive damage to the agriculture produce in the nearby areas. He relied on the revenue records and the allotment order of the land situated at Vavdi : Bhuj and Varli : Bhuj.