VISHWAS SUDHANSHU BHAMBURKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The applicant has invoked the extraordinary writ jurisdiction of this Court under Article 226 of the Constitution of India, seeking the following substantive reliefs:-

(2.) This Court has heard Mr. Vishvas Sundhashu Bhamburkar, party in person and Addl. Public Prosecutor Mr. Manan Mehta, for the respondent State.

(3.) Party in person being a citizen of India, resident of Ahmedabad, has preferred present application, seeking appropriate direction for registration of FIR. It is the case of the applicant that, some of the construction projects were being constructed in the vicinity of Surat Airport. It is further case of the applicant that, before constructing the building, No Objection Certificate (NOC) had been issued by Airports Authority of India (AAI). It is stated that, while obtaining the NOC, the developer submitted forged documents and suppressed relevant material facts with respect to location of the proposed building, whereby, committed an offence of forgery, forgery with cheating. It is in this context, he has also filed Public Interest Litigation (PIL) being Writ Petition (PIL) No. 63/2019 before this Court. The party in person, relying on the affidavit of the AAI, stated that the authority has admitted that the particulars submitted by the developers, leads to NOC violation and also various rules and guidelines of Ministry of Civil Aviation as well as other statutory provisions. In such circumstances, the party in person, filed a complaint dtd. 14/1/2020 addressed to Commissioner of Police, Surat stating inter alia that, the developers constructed building in the vicinity of Surat Airport, submitted forged documents for obtaining NOC and building permission, thereby, committed the offences punishable under Ss. 467 , 468 , 471 , 471 , 420 and 120(b) of IPC.