Gujarat High Court
Consumer Protection & Analytic ... vs State Of Gujarat Thro Chief Town Planner ... on 23 August, 2012
WPPIL/186/2012 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
WRIT PETITION (PIL) No. 186 of 2012
=========================================================
CONSUMER PROTECTION & ANALYTIC COMMITTEE THRO AUTHORISED -
PETITIONER
Versus
STATE OF GUJARAT THRO CHIEF TOWN PLANNER & 1 - RESPONDENT
=========================================================
Appearance :
MR HARDIK B SHAH for PETITIONER : 1,
MR SATYAM CHHAYA, AGP for RESPONDENT : 1,
None for RESPONDENT : 2,
=========================================================
HONOURABLE THE CHIEF JUSTICE MR.BHASKAR
CORAM :
BHATTACHARYA
and
HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 23/08/2012
ORAL ORDER
(Per : HONOURABLE THE CHIEF JUSTICE MR.BHASKAR BHATTACHARYA) Since Mr.Chhaya entered appearance on behalf of the Ahmedabad Municipal Corporation, we direct his client to file affidavit by next Thursday. In the mean time, the municipal authority will see that the dirty water from Lalbahadur Shashtri Lake drainage be dispersed and it should also take steps for spraying medicines in the surrounding areas for prevention of growth of mosquitoes.
WPPIL/186/2012 2/2 ORDER Let the matter appear on 30th August 2012. Direct service is permitted.
(Bhaskar Bhattacharya, C.J.) (J.B.Pardiwala, J.) /moin