PARASARA ISMAIL ABUJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition in the nature of public interest, the grievance has been raised by the petitioner that the respondent no.4 company has put up construction upon land bearing survey no.71 paiki 1 of village Bhojpura Vidi of Vankaner Taluka, District:Morbi.

(2.) It is the case of the petitioner that the said survey number is earmarked for Gauchar land. It is the grievance of the petitioner that the land is situated in the Eco Sensitive Zone and therefore such construction would not have been carried out and the same shall be removed and ultimately, has prayed as under:

(3.) In response to notice issued by this Court, the respondent no.4 company has filed an affidavit dtd. 17/3/2023. It is the case of the company that the land in question i.e. land bearing survey no.71 paiki 1 of village Bhojpura Vidi of Vankaner Taluka, District:Morbi has been granted by the State of Gujarat.