ANILBHAI JENTIBHAI BHAMBHANIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Public Interest Litigation has been taken out with following prayers:

(2.) The Court is of the considered view that the counsel for the petitioner is not incorrect in contending that the public interest is involved as the subject land is not put to use for which it was allotted, nor this has been of any avail or benefit to the public at large, as the industry in question has not come on the land. These factors were brought to the notice of the Collector. Unfortunately, the Collector after issuing the Show Cause Notice has adopted an approach of no action and therefore the petitioner once again wrote to the Collector, but that communication of 16.07.2019 has not been so far responded. Of course, the said communication was not by way of seeking information under the R.T.I. Act but was a kind of representation.

(3.) Learned counsel for the petitioner relied upon the following judgments: