RANIBEN RAMDEVBHAI ODEDARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this petition, inter alia, under Articles 226 and 227 of the Constitution of India, the petitioners have sought for declaration, declaring the notices, all dtd. 28/3/2022, as unwarranted, illegal and therefore, be quashed.

(2.) The facts, in a nutshell, are :-

(3.) Mr Shalin N. Mehta, learned Senior Advocate assisted by Mr Anand B. Gogia, learned advocate appearing for the petitioners has made submissions along the lines of the averments made in the captioned writ petition. It is submitted that the notices, all dtd. 28/3/2022, have been issued by the Mamlatdar under the provisions of Sec. 202 of the Code, requiring the petitioners to vacate the land in question within a period of three days. It is submitted that the act of issuing notices, is on an erroneous basis inasmuch as, after the proceedings which were initiated before this Court and confirmed up to the Apex Court, the land, does not belong to the State Government. Despite that the notices have been issued, as if, the land is of the ownership of the State Government.