Heritage Trust vs Union Of India
2021 Latest Caselaw 3143 Guj

        C/WPPIL/179/2020                                          ORDER




       IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/WRIT PETITION (PIL) NO. 179 of 2020

=========================================================
                           HERITAGE TRUST
                                 Versus
                            UNION OF INDIA
=========================================================
Appearance:
MR SALIL M THAKORE assisted by MS KRISHNA SHAH ADVOCATE
for the Applicant(s) No. 1,2,3,4,5,6,7,8
. for the Opponent(s) No. 1,2,3
MS SHRUTI PATHAK ASSISTANT GOVERNMENT PLEADER for the
Opponent(s) No. 4
MR KAMAL TRIVEDI SR. ADVOCATE assisted by MR RAMNANDAN
SINGH(1126) for the Opponent(s) No. 1,3
MS ARCHANA U AMIN(2462) for the Opponent(s) No. 2
=========================================================
 CORAM: HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH
                          and
        HONOURABLE MR. JUSTICE ASHUTOSH J. SHASTRI

Date : 23/02/2021

ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH)

We have heard Shri Salil Thakore, learned counsel for the petitioners, Shri Kamal Trivedi, learned Senior Advocate assisted by Shri Ramnandan Singh and Ms. Archana U. Amin, learned counsels appearing for the respondent - Union of India and the Indian Railways. Judgment reserved.

Interim relief granted earlier to continue till pronouncement.

(VIKRAM NATH, CJ)

(ASHUTOSH J. SHASTRI, J) /phalguni/