SAIJ GRAM PANCHAYAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Leave granted.

(2.) All these appeals raise common questions of law. For the sake of convenience we are referring to the facts pertaining to Saij Gram Panchayat in appeal arising from S.L.P. (C) No. 3765 of 1998.

(3.) The Gujarat Industrial Development Act, 1962 was enacted to make special provisions for securing the orderly establishment and organisation of industries in industrial areas and industrial estates in the State of Gujarat and for the purpose of establishing commercial centres in connection with the establishment and organisation of such industries; and for that purpose to establish an Industrial Development Corporation and, for purposes connected with these matters. This is the avowed purpose of the Act as set out in the preamble. Under S. 2(g) of the Gujarat Industrial Development Act, 1962, "industrial area" means "any area declared to be an industrial area by the State Government by notification in the Official Gazette, which is to be developed and where industries are to be accommodated."