RAGHAVBHAI BHOLABHAI VAGHASIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr. Bhaumik Dholariya, learned advocate appearing on behalf of the petitioners has submitted that in a similar issue with regard to the grant of compensation, the Division Bench of this Court, while examining the issue raised in Writ Petition (PIL) No.81 of 2021, has passed an order dated 20 th September, 2021 by directing the authorities to consider the representation filed by the petitioners and the authorities were directed that each and every person affected by Tauktae Cyclone be given benefits of Government Resolutions dtd. 18/3/2021, 23/5/2021 and 24/5/2021.

(2.) After the issuance of notice and the order passed by this Court on 27/6/2022, the respondent no.4 District Development Officer, District Panchayat, Amreli has filed an affidavit by stating thus :-

(3.) In response to the aforesaid affidavit, Mr.Dholariya, learned advocate appearing for the petitioners, submitted that in fact some of the petitioners are not even paid a single penny towards the relief for the damages caused to their properties. It is also submitted by him that looking to the damages of the properties, the petitioners, who are paid the benefits is very low and they are entitled to more compensation than which has been paid to them.