DHARINI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present public interest petition has been filed by a group of persons residing at different places in the city of Ahmedabad. It is stated in the writ petition that the petitioners being the residents and commuters in the city of Ahmedabad would be affected by the impugned decision of the Ahmedabad Municipal Corporation (hereinafter referred to as 'the AMC') for constructing a flyover at the Panjrapol junction.

(2.) The prayers made in the writ petition originally were to issue a writ, order or direction quashing and setting aside the decision of the AMC to construct the flyover at the Panjrapol junction and commanding the respondents not to take any further steps towards construction of the said flyover; to quash and set aside the decision of the AMC to award the contract of construction of flyover at the Panjrapol junction to the respondent No.3 herein-namely Ranjit Construction Co. The other prayers added by amendment pursuant to the order dtd. 7/8/2024 passed in the present petition are pertaining to the problems and inconveniences caused to the public on the Sarkhej-Gandhinagar highway and other issues relating to the traffic management in the city of Ahmedabad.

(3.) We may note, at the outset, that a suo motu public interest petition has already been registered being W.P.(PIL) No. 50 of 2024 in the matter of Management of traffic in the city of Ahmedabad and the issues of poor and inadequate road infrastructure etc..