RANUBHA RAJMALJI JADEJA Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, in the nature of a Public Interest Litigation, the petitioners, residents of village Navinal, Taluka Mundra, District Kutch, have prayed for the following reliefs :

(2.) Facts relevant for the purpose of deciding this petition may be summarised as under :

(3.) Notices were issued to the respondents and in response to the same, the respondents have appeared through their respective counsel, and respondent nos.10 and 11 have filed affidavit-in-reply. The stand taken in the affidavit-in-reply by respondent nos.10 and 11 is as under :-