RAMANBHAI ZINABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed with following prayer(s):-

(2.) Learned advocate for the petitioners submitted that the issue pertains to widening of road from 3.75 Sqr.Mtrs. to 5.50 Sqr.Mtrs. to which the villagers are having serious objections which they have raised before the people representatives as well as government authorities. However, such representations are not being considered.

(3.) It is the case of the petitioners that the widening of the road is of between the two places of the village where there is likelihood of causing traffic hazard especially where on such road schools, cooperative society etc. are located. It is also submitted that, if the road widening take place then the existing infrastructure system like drainage line, pevar block etc. will also be affected.