ADAM BUDHA CHAKI Vs. UNION OF INDIA

JUDGEMENT

(1.) BY way of this writ petition in the nature of Public Interest Litigation, the petitioner has sought the following reliefs:

(2.) THE facts giving rise to the present petition may be summed up thus:

(3.) THE main grievance of the present petitioner is that while developing the aforesaid port, the Government of Gujarat failed to implement the Port Policy framed in December, 1995. It is also alleged that slowly and gradually the government has made disinvestment from the Adani Port Limited and now it has come down to 0% investment in the aforesaid company. The next grievance of the petitioner is as regards non -constitution of independent Port Regulatory Authority as was envisaged by the government in its resolution as well as in the agreements. The petitioner has raised several grievances that there are certain violations in implementation and development of the aforesaid Port.