GOVINDBHAI MALABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Learned counsel Mr.Deep D. Vyas for the respondent No.2 submits affidavit-in-reply. Same is taken on record.

(2.) Heard learned senior counsel Mr.Jal S. Unwala with learned counsel Mr.A.J.Yagnik for the petitioners, learned Assistant Government Pleader Mr.Trupesh Kathiriya for the respondent Nos.1 and 3 and learned counsel Mr.Deep D. Vyas for the respondent No.2.

(3.) Learned senior counsel Mr.Unwala for the petitioners has vehemently submitted that there is a need of structural stability report and without getting such report, the respondent-Corporation is going to demolish the premises. He has submitted that there are 63 families, which includes aged persons as well as children, and considering the winter season, the occupiers will be put into great trouble. Learned senior counsel has also submitted that in view of the Government Policy of Rehabilitation, 2016, the respondent-Corporation ought to have provided some alternative accommodation, before demolishing the premises. He has also submitted that the petitioners are ready and willing to approach the respondent-Corporation for getting structural stability report and they are ready to make payment for the same.