SOLANKI SURESHBHAI MAGANBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned Advocate Mr. Vasant R. Barot on behalf of the petitioners and learned Assistant Government Pleader Mr. Hardik Mehta on behalf of the respondent no.1.

(2.) By way of this petition, the petitioners interalia raises a grievance with regard to a notice dtd. 7/6/2021 issued under Sec. 61 of the Gujarat Land Revenue Code against the present petitioners more particularly with regard to removing of encroachment.

(3.) It is submitted by learned Advocate Mr. Barot that the encroachment in the present case are residential houses of the petitioners, who are from the lower strata of society and whereas according to learned Advocate Mr. Barot they have been residing in the said residential houses since more than 4 decades. It is further submitted by learned Advocate Mr. Barot that while at the time of filing of the petition, the notice at Annexure A to the petition dtd. 7/6/2021 issued by the Mamlatdar, Manavadar was under challenge, whereas during the pendency of the petition, final notice under Sec. 202 of the Gujarat Land Revenue Code directing the petitioners to vacate the premises/removing encroachment within 7 days has been issued on 3/9/2021.