JASVANTSINH BALWANTSINH SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Articles 14, 21, 48A, 51A(g) and 226 of the Constitution of India in the nature of public interest litigation, the original petitioners have challenged the action of private respondents of putting some construction in the area prohibited under the Indian Forest Act, 1927.

(2.) The petitioners have made the following prayers:

(3.) When the matter is called out today, learned advocate Mr. A.J. Yagnik appearing for the petitioners has placed on record a communication dtd. 17/8/2022 issued by the Ministry of Environment, Forest and Climate Change, Gandhinagar addressed to the Additional Chief Secretary (Forest), Government of Gujarat which is taken on record. As per the said communication, the construction is allegedly carried out in the area falling under Reserved Forest has been regularized.