JANAK SHIVLAL RAJPUROHIT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY this writ -application in the nature of a Public Interest Litigation, the petitioner, claiming to be a public spirited citizen, has brought to our notice an issue relating to the protecting of the water bodies and environment.

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

(3.) STANCE of the respondent No.2, State of Gujarat :