Gujarat High Court
Gordhanbhai Gokalbhai Kathiria ... vs Gujarat Industrial Development ... on 11 June, 2014
Bench: Bhaskar Bhattacharya, J.B.Pardiwala
C/WPPIL/87/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
WRIT PETITION (PIL) NO. 87 of 2014
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GORDHANBHAI GOKALBHAI KATHIRIA (PATEL) & 7....Applicant(s)
Versus
GUJARAT INDUSTRIAL DEVELOPMENT CORPORATION (GIDC) LTD &
1....Opponent(s)
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Appearance:
MR NIRAV C THAKKAR, ADVOCATE for the Applicant(s) No. 1 - 8
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CORAM: HONOURABLE THE CHIEF JUSTICE MR.
BHASKAR BHATTACHARYA
and
HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 11/06/2014
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. BHASKAR BHATTACHARYA) By this Public Interest Litigation, the petitioners have alleged various irregularities committed by the respondent in not maintaining the common plot. According to the petitioners, those plots are now going to be allotted to some other persons. It appears that the petitioners themselves are plot holders and, therefore, this petition cannot be entertained as Public Interest Litigation and on that ground alone, we dismiss this application without entering into merit. We make it clear that dismissal of this Public Interest Litigation will not stand in the way of the petitioners in moving the learned Single Judge, if according to them, any of their individual rights is in any way affected.
(BHASKAR BHATTACHARYA, CJ.)
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C/WPPIL/87/2014 ORDER
(J.B.PARDIWALA, J.)
pirzada
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