SARVESH ATULBHAI GOHIL Vs. JAMNAGAR URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) By this writ -application in the nature of a public interest litigation, the petitioner, a resident of Jamnagar and a Chartered Accountant by profession, has brought to our notice that the respondent No. 4, in collusion with the respondent No. 3, has constructed 26 shops on the common plot of the respondent No. 3 Society, without any permission from the Jamnagar Urban Development Authority as well as the Jamnagar Municipal Corporation. In such circumstances referred to above, the petitioner has prayed for the following reliefs : -

(2.) The case made out by the petitioner in this petition may be summarized as under : -

(3.) This Court, vide order dated 23rd January, 2014, directed the respondent Nos. 1 to 4 to file affidavit indicating whether the area in dispute is the common plot of the society in question, and secondly, whether any permission had been granted by the respondent Nos. 1 and 2 for making the construction on the said common plot.