IQBAL MASUD KHAN Vs. DIRECTOR GENERAL

JUDGEMENT

(1.) By this writ application in the nature of a Public Interest Litigation, the petitioner, a retired News Co -ordinator, and now a Practising Advocate, has brought to our notice that the construction of the new City Civil and Sessions Court Complex in the Bhadra Fort Precincts, situated at Lal Darwaja, Ahmedabad has been undertaken in contravention of the provisions of the Ancient Monuments and Archaeological Sites and Remains Act, 1958 (as amended by the Act No. 10 of 2010).

(2.) The case made -out by the petitioner may be summed up thus:

(3.) To point out the exact location of the area which is protected under the said notification, I am annexing herewith a Location plan of the said protected monument. In the said map the area shown in orange colour is the protected area comprising of the Bhadra Tower and Three Gates notified under Bombay Castle 392. The area shown in pink colour, denotes the hundred meter prohibited area and the area shown in green colour denotes the 200 meter regulated area. A copy of the Location Plan is annexed herewith as Annexure R -2. For further convenience, I am also annexing herewith as Annexure R -3, the site plan of the Bhadra Tower and Three Gates. From the said maps it is evidence that the said protected monuments the Bhadra Tower and Three Gates are situated on land bearing City Survey No. 4135, 4145 to 4155 and 4653 to 4658 of Raikhad ward, Ahmedabad City.