TEJENDRA JAYANT TAMBE Vs. GOVT. OF GUJARAT

JUDGEMENT

(1.) BY this Public Interest Litigation, the petitioner, one Tejendra J. Tambe, claiming to a public -spirited person, has drawn the attention of this Court to various illegalities in the matter of allotment of flats which were constructed for financially weaker sections of the society by Vadodra Urban Development Authority [VUDA, hereafter] constituted by the State of Gujarat.

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

(3.) THIS writ -application was opposed by the respondent No. 2, VUDA, by filing affidavit, and their stance may be summed up thus: -