KEYUR P MASRANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard Mr. Shakeel Qureshi, learned counsel appearing for the petitioner, Mr. Utkarsh Sharma, learned Assistant Government Pleader appearing for respondent No.1 State, Mr. Nishant Lalakiya, learned counsel appearing for respondent No.2 - Corporation, Mr. Pratik Jasani, learned counsel appearing for respondent No.3 and Mr. Nikhil S. Kariel, learned counsel appearing for respondent No.5 Trust.

(2.) THIS petition in the nature of Public Interest Litigation has been filed by the petitioner praying for the following reliefs : -

(3.) LEARNED counsel appearing for the petitioner has fairly stated that he is confining the present petition so far as prayer (A) is concerned. He submits that with regard to prayer (B), another writ petition is filed and is pending and hence, he is not pressing prayer (B) as it is to be decided in another writ petition.