PATEL RANAJI PRAGJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Ms. Tripathi, learned Assistant Government Pleader waives service of notice of rule on behalf of respondent Nos.1 to 4 while Mr. H.S. Munshaw, learned advocate waives service of notice of rule on behalf of respondent Nos.5 to 9.

(2.) With consent of the learned advocates appearing for the respective parties, the matter is taken up for final hearing today.

(3.) In this petition, under Article 226 of the Constitution of India, the petitioners who are agriculturists of Village Chotpa, Taluka Tharad, District Banaskantha have approached this Court for additional compensation or compensation as the case may be for having suffered due to heavy rainfall that occurred in the western part of the District Banaskantha between 26/7/2015 and 29/7/2015. It is their case that their lands were submerged in water and the crops were washed out. The State Government came out with the Scheme for monetary compensation in accordance with the Resolution dtd. 27/4/2015 as well as 15/7/2015. According to the petitioners, the assessment of damages was not being paid in accordance with the damage suffered by the petitioners and the compensation is not commensurate thereto.