JAHANGIR ABDULRASHID MIRZA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition in the nature of public interest, residents of Malbar Hill Residency, Rander Gorat, Surat have prayed to terminate the lease granted in favour of respondent no. 3 for carrying out activities like producing cement concrete or using the same for construction purposes since the same was in contravention to the conditions imposed by the Corporation while granting lease.

(2.) Mr. Rishabh Jain, learned advocate appearing for Mr. Digant Popat, learned advocate for the petitioners would submit that since the corporation has taken appropriate steps, nothing would survive in the matter and therefore appropriate order may be passed.

(3.) In response to the notice issued by this court, the respondent corporation has filed an affidavit dtd. 27/3/2023 through Commissioner, Surat Municipal Corporation and has placed certain factual aspects which have taken place subsequent to the filing of the petition and subsequent to notice issued by this court.