NATVARLAL JIVRAJBHAI BHATIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this writ application in the nature of a Public Interest Litigation, the petitioner, a resident of Damnagar town of Amreli District has brought to our notice that land and other benefits which are required to be allotted in favour of the families below poverty line under "Pandit Din Dayal Awas Yojana" are allotted in favour of the persons of higher status without allotting the same in favour of the poor.

(2.) It has been brought to our notice that such benefits are allotted in favour of respondent nos.4 to 20 who are holding the posts like Member of Taluka Panchayat, President of Consumer Forum, etc.

(3.) Being satisfied with the bonafides of the petitioner and also the genuine public interest involved, this Court issued notice to the respondents vide order dated 2nd February 2010.