BABUBHAI MEGHAJIBHAI SHAH Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This writ-petition is filed by way of Public Interest Litigation, challenging the Resolution No. MOU-10-2010-4244-S, dated 18th March 2011 passed by the Government of Gujarat through Industries and Mines Department, by which the Government has allotted 37,388 sq.mtrs (4,02,294.88 sq.ft) of land covered by Final Plot Nos. 178, 179, 180 and 181 of T.P. Scheme No.2, situated in village RajpurHirpur, Taluka-City, District-Ahmedabad, to 4th respondent M/s. S.E. TransStadia Pvt Ltd on lease basis for a period of 35 years for construction of multipurpose Sports Stadium and Recreation Complex.

(2.) The prayers sought in the petition read as under:-