NARENDRABHAI TIWARI Vs. SECRETARY

JUDGEMENT

(1.) SHRI Narendrabhai Tiwari, President, Baroda Bar Association and two other office bearers of the Baroda Bar Association have filed this Writ Petition in the form of Public Interest Litigation through their learned Counsel Shri N. K. Majmudar praying for an alternative suitable land for the new Court Complex at Vadodara.

(2.) THIS petition was filed way back in 2003. During the pendency of the petition, a Special Committee was appointed under the orders of the Court which had submitted its report to the State Government. The State Government accepted the report of the Committee and allotted 43,750 Sq. Mtrs. of land for the new Court Complex at Vadodara. The said order was ordered to be taken on record of the case on the last occasion. On that very date itself, the matter could have been disposed of, but it was brought to our notice by the learned Counsel Shri N. K. Majmudar for the petitioners that the Committee had also recommended for keeping additional adjoining land reserved for future expansion of the Court Complex. Therefore, the matter was adjourned to today.

(3.) TODAY , learned Advocate General Shri Kamal Trivedi, appearing with learned Government Pleader Shri Sunit Shah and learned Assistant Government Pleader Ms. Sangeeta Vishen, stated at the Bar that the State Government has also reserved additional land of 4148 Sq. Mtrs. for future expansion. He has place on record a photostat copy of the order dated 08 -02 -2007 passed by the Under Secretary, Revenue Department of State of Gujarat. This is ordered to be taken on record.