LAWS(GJH)-2007-3-144

DINESHCHANDRA NANCHAND MODI Vs. STATE OF GUJARAT

Decided On March 23, 2007
Dineshchandra Nanchand Modi Appellant
V/S
STATE OF GUJARAT Respondents

JUDGEMENT

(1.) RULE . Learned AGP Shri Bhate waives service of Rule for Respondent Nos.1 & 3, Shri Mousam Yagnik appears and waives service for the respondent No.2 -Club.

(2.) PETITIONERS are residing nearby the respondent No.2 Club. They are facing acute problems due to erratic parking made by the members and visitors of the respondent No.2 Club. Therefore, in the nature of Public Interest Litigation this petition is filed with a prayer that the respondent No.1 State of Gujarat and respondent No.3 Commissioner of Police, Ahmedabad, be directed to issue necessary direction to the respondent No.2 Karnavati Club Ltd. for providing necessary traffic parking arrangement in this premises to avoid vehicular traffic congestion on the service road of Gandhinagar Sarkhej Road near the club premises.

(3.) IN response to the Notice issued by this Court the respondent No.2 Club, appeared through their learned Senior Advocate Shri N.D. Nanavati, and on its behalf Shri Himanshi K. Trivedi has filed Reply Affidavit wherein it is stated that : -