ADAM B.CHAKI Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this writ application in the nature of a public interest litigation, the petitioner, claiming to be a social activist, has prayed for the following relief :

(2.) IT is the case of the petitioner that the Collector, Kutch, vide order dated 29th February 2008, allotted lands admeasuring 24,021.78 hectares in the Greater Rann of Kutch as Phase I of allotment out of 40,000 hectares of lands applied for by the respondent no.6 at a throw away price on a lease for a period of ten years.

(3.) ACCORDING to the petitioner, the Collector could not have allotted such a huge parcel of land without making it public or without putting up to auction so that the other persons interested in the project would also have come forward with a better proposal beneficial to the revenue of the State Government.