ANMOL AVENUE SOCIETY Vs. STATE OF GUJARAT

JUDGEMENT

(1.) We have heard learned advocate Mr. Shakti Jadeja for learned advocate Mr. Majmudar for the petitioners, learned AGP Mr. Vandan Baxi for respondent No. 1 and learned advocate Mr. Ramnandan Singh for respondent No. 3. In this writ petition, notice was issued only on the ground that as to whether the road of newly constructed overbridge/flyover is in a bad condition or not as the photographs filed by the petitioners at pages 40 and 41 show that the road condition of the newly constructed overbridge/flyover was not good if the photographs are believed. Reply has been filed by respondent No. 2 at page No. 82 of the paper book. Report of the Collector, Bharuch, dated 29.11.2014 is there at page No. 86. The finding of facts recorded in the report is reproduced below:

(2.) In view of the report of the Collector, we do not find any substance in the writ petition. The writ petition in the nature of public interest litigation fails and is accordingly dismissed.