VALIBHAI MOHAMMADBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE have heard Mr. Ram Nandan Singh, learned counsel for the petitioner and learned Assistant Government Pleader appearing for respondent Nos.1 & 2.

(2.) THE petitioners have earlier approached this Court by way of filing writ petitions being Special Civil Application Nos.9248 of 2010 with 9398 of 2010 with Special Civil Application Nos.11575 to 11585 with 11587 to 11588 of 2009 challenging acquisition of their lands are within 300 Meter outer periphery of the residential area of the village. As per the policy of Gujarat Industrial Development Corporation (hereinafter referred to as 'GIDC'), the lands within 300 Meter outer periphery of the residential area of the village could not be acquired. Before this Court, it appears that a stand was taken by GIDC that meeting of the Board of Directors of GIDC is likely to take place within a period of two months and in that Board meeting, decision will be taken. THE Court while disposing of the said writ petitions observed that decision taken by the Board of Directors of GIDC shall be communicated to the petitioners and thereafter the petitioners were granted liberty to challenge the decision. Instead of taking any decision, it appears that Resolution has been passed by the Board of Directors of GIDC on 03.03.2011 that the policy of GIDC applies only to lands acquired in the year 2010 and not prior to it.

(3.) WITH the aforesaid directions, these petitions stand finally disposed of. D.S. permitted today.