TEJABHAI NOORJIBHAI MEDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Office is directed to accept and place on record the Vakalatnama of learned advocate Mr. Pratik Rupala, for the respondent Nos.3 to 8 and also show his name.

(2.) By way of present petition, the petitioners have challenged the order dated 18.03.2020 passed by the respondent No.2 whereby the respondent No.2 has directed the petitioners to immediately vacate their hutments, failing which, the respondent Corporation would themselves take over the possession of the lands of the petitioners.

(3.) It the case of the petitioners that they are slum dwellers living in Kuchha houses situated on public road, opposite Shrushti Arcade, Motera, Ahmedabad. They are challenging the legality, correctness, propriety and validity of the order dated 18.03.2020 passed by the respondent No.2. It is the case of the petitioners that there are 60 petitioners and they have come with the case that they are slum dwellers in the aforementioned premises and they are residing in the said premises for a period of almost 14 ?15 years. The living conditions of the petitioners is appalling and rather inhuman. There is lack of adequate sanitation facilities, lack of proper drinking water facilities and total absence of electricity. According to the petitioners, they are also facing social ostracization and neglected by the state authorities.