CHHOTUBHAI R PATEL MEMORIAL EDUCATION TRUST Vs. GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION & 3 OTHER(S)

JUDGEMENT

(1.) RULE. Learned Advocate Mr. Rutvij M. Bhatt waives service of Rule on behalf of the respondent No.1 and 2 and Learned advocate Mr. S.P.Hasurkar waives service of Rule on behalf of the respondent No.3 and 4.

(2.) This petition under Article 226 of the Constitution of India is filed with the prayers as under:

(3.) The petition pertains to the allotment of Commercial plots in Vapi GIDC Industrial Estate for laudable objective of establishing an Ashram Shala for the Adivasi Children and PTC College for girls.