- (1.) It cannot be disputed that traffic problem in the metropolitan cities in the State of Gujarat is a very serious issue because of non-availability of public parking and even sufficient parking spaces in the malls and other markets. The citizens are compelled to park on the road. There is no uniform policy and/or guidelines and/or notifications issued by the State Government.
(2.) Mr. A.P. Mayee, learned counsel appearing for the State has submitted that a policy decision has been taken by the State Government to adopt the parking policy adopted by the Surat Municipal Corporation. There cannot be any different policy decisions for different Corporations. The Government has to come out with common guidelines or notifications under the Town Planning Act or under the General Development Control Regulations (GDCR).
(3.) As a last chance, put up on 14.09.2021.;