DASHRATHLAL ISHWARLAL PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS public interest petition is filed by an individual challenging the notification dated 19. 2. 2003 imposing toll. The agreement was executed by the Government of Gujarat as early as on 12. 5. 1999. The notification was issued on 19. 2. 2003. There is no reason to examine correctness or otherwise of the notification at this stage. By the notification people are paying toll tax. Learned counsel indicated that there is another access which can be utilised by the petitioner without paying toll tax. In this fact situation, this petition is not entertained. The petition is dismissed. Notice is discharged.