WRIT PETITION (PIL) Vs. DISTRICT COLLECTOR, SURAT WITH

JUDGEMENT

(1.) . The present public interest litigation has been filed by the petitioner praying for the following reliefs:

(2.) Heard learned senior counsel Mr.Mehul Shah assisted by learned advocate Mr.Maria Dalal for the petitioner and learned Assistant Government Pleader Mr.Devnani for the respondents.

(3.) Learned senior counsel Mr.Shah submitted that the revenue department has passed a resolution on 17.7.1980 with regard to maintaining and preventing the violation of the rules of road margin (Ribbon Development) of national and state roads. Rules are framed by the respondent-state with regard to the road margin which is required to be left for different types of construction. So far as the road margin is concerned, the same is to be considered from the centre point of the road and as per the resolution of 1980, 30 mtr. of road margin is required for residential construction and 55 mtrs. for commercial construction. At this stage, learned counsel has referred to the said resolution produced on record.