SHAILESHKUMAR NARAYANBHAI MISTRY Vs. CHAIRMAN

JUDGEMENT

(1.) THE petitioners have filed this petition in the nature of public interest litigation making following substantive prayers :

(2.) LEARNED counsel Shri Gandhi for the petitioners prayed that the judgement of the learned Single Judge of this Court in case of Dharamdev Infrastructure Pvt. Ltd. has been suspended by the Supreme Court by an order passed on 1.8.2014. It is also brought to our notice that in a recent judgement dated 8.8.2014, learned Single Judge of this Court with respect to granting development permissions to intending developers, gave the following directions :

(3.) LEARNED counsel Shri Pandya for the intervenor however, submitted that his grievances have not been resolved. In our opinion his grievances run counter to prayers made by the original petitioners. If such an intervenor therefore, has independent cause, grievance or prayers to be made, it would be open for him to institute such proceedings as may be available and advised to them.