AIR 2002 RAJASTHAN 328 ::2001 (3) RajLR 369 ::2001 (4) RajLW 421

Rajasthan High Court

Hon'ble Judge(s): Ar. Lakshmanan , C.J. AND Ashok Parihar , J

Constitution of India , Art.226— Public Interest Litigation - Misuse of land gifted to Govt. - Land donated by erstwhile Ruler of Jaipur to State Govt. - Alleged, not being used for purpose it was gifted - Conditions of Gift Deed showing that land in question has been transferred forever to State for construction of Stadium for carrying sports activities - No intention on part of State Govt. to utilize land for purpose other than mentioned in Gift Deed - State, however, sought permission to celebrate two national events i.e. Independence day and Republic day, in land in question - Such request being reasonable and in public interest - Permission granted - Further Helipad already constructed in small portion of stadium providing landing facilities to receive national high dignitaries such as President, Prime Minister, Governor etc., permitted to remain there. (Para 7 8)