MOHAMMAD ASLAM MUJIBULLA SHAIKH Vs. GOVT. OF GUJARAT

JUDGEMENT

(1.) HEARD Ms. Bora, learned advocate for the petitioners, Mr. Shah, learned AGP, for the respondent No.1 ­ State Government, and Mr. Desai, learned advocate for the respondent No.2 ­ Union of India. Rule. Mr. Shah, learned AGP, and Mr. Desai, learned standing counsel for Union of India, have waived service of rule for the respondent Nos.1 and 2 respectively. At the request of learned advocate for the petitioners and with consent of learned advocates for respondents, petitions are taken up for final order.

(2.) THE writ petition being Special Civil Application No.8494 of 2012 is preferred by about 56 persons praying inter alia that:-

(3.) IN present petitions, the petitioners claim that they are victims of riots of 2002. The petitioners claim that they approached the authorities with their grievance that their properties got damaged and in view of the relief package declared by respondent Nos.1 and 2, appropriate compensation should have been paid to them, however, despite repeated requests and applications, until now, any compensation has not been paid to them. The petitioners claim that now common stereotype orders in respect of all petitioners have been passed on 30.8.2011 whereby the petitioners' requests for compensation for loss suffered on account of damage to their properties have been rejected. The petitioners are aggrieved by the said decisions. Hence, present petitions.