RAGHJIBHAI MULJIBHAI CHAUDHARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY filing this petition under Articles 14, 21 and 226 of the Constitution of India, the Petitioners have prayed for to issue a writ of mandamus or any other appropriate writ, order or direction, directing the Respondents No. 2 and 3 to complete all the formalities and to consider the pending cases of the Petitioners under the rehabilitation policy of the State forthwith and further be pleased to direct the Respondents No. 1 and 2 to pass the appropriate orders of allotting land to the Petitioners as per their eligibility within stipulated time.

(2.) RULE . Ms. Manisha Narsinghani, learned AGP appears and waives service of notice of rule on behalf of Respondents. With the consent of the parties, the petition is taken up for final disposal.

(3.) HEARD learned advocate Mr. Mehul Rathod for the Petitioners.