SARVARHUSEN GULAMMOHAMMED NAGAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed by the petitioner for following reliefs :-

(2.) The grievance appears to be of the petitioner that the plot of land which was otherwise demarcated and meant for public use as a garden has been utilized by the police authorities for preserving their vehicles pertaining to the offences registered with such police station. Learned advocate for the petitioner has submitted that because of this utilization of the public park for the purpose other than for which the plot of land was reserved as per the town planning scheme, is depriving the local persons from making use of the plot which is meant for public purpose.

(3.) In response to the notice issued, an affidavit is filed by the Assistant Commissioner of Police, Law and Order, Surat City, placing on record the fact regarding utilization of only a portion of the plot which was by the resolution of the Surat Municipal Corporation handed over to the police station for its utilization.