RAJUBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS petition under Article 226 of the Constitution of India in the nature of a Public Interest Litigation has been preferred in the interest of protection of environment and preservation of 10,262 trees which are likely to be felled for the expansion of highway.

(2.) PETITIONER no.1 is a resident of Rajkot and claims to be a senior journalist involved in planet green activity for farmhouse and protection of environment and forest.

(3.) THE respondents appeared and have opposed this petition by filing affidavit-in-reply.