CHETAN HARIBHAI BARAD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) A resident of Sutrapada Taluka, by way of present petition in the nature of Public Interest Litigation has prayed as under:

(2.) It is the case of the petitioner that though the land bearing Survey No.2191 paiki 1 and Survey No.2192 paiki 2 of City Sutrapada (hereinafter referred to as "said land") was given to respondent No.9 by the District Collector, Gir Somnath for construction of school and play ground, some portion of the said land has been used for commercial purposes i.e. shops have been constructed. In support of the petition, the petitioner has produced several photographs.

(3.) In response to the notice issued by this Court, respondent No.9 - Trust has filed its affidavit in reply and opposed the grant of reliefs. The petitioner has also filed further affidavit which is taken on record.