SONAL SUNIL PANDYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for and on behalf of the respondents.

(2.) In the present writ petition, the petitioners have assailed the order dtd. 15/9/2001, which is communicated to them on 31/8/2013. The petitioners are claiming the compensation in view of the resolution dtd. 23/2/2001 issued by the State Government with regard to financial assistance for collapsed/demolished buildings in view of the earth quack occurred on 26/1/2001.

(3.) Learned advocate Ms.Bhatt appearing for the petitioners has submitted that the impugned order dtd. 15/9/2001 incorporated two reasons for denying such compensation, the first that there is no evidence produced by the petitioners to show that they are the owners of the concerned house and the second reason is that the petitioners were living in Mumbai, State of Maharashtra since many years.