MOHAMMED IQBAL H. MANJLIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Aftabhusen Ansari, learned counsel appearing for the petitioners and Mr. K. M. Antani, learned Assistant Government Pleader appearing for the State. Perused the records. Though matter is listed for admission, by consent of learned advocates, it is taken up for final disposal.

(2.) Petitioners have sought for quashing of the resolution dtd. 27/6/2005 insofar as it relates to column No.15 of the schedule and consequently the order dtd. 15/7/2005 in so far as it concerns the gaucher land admeasuring about 198.18 acres situated in village : Luni, Taluka : Mundra. Alternatively it is prayed to provide alternate gaucher land in the village : Luni, Taluka : Mundra, District : Kutch out of the Government waste land proportionate to the number of cattle in the village which are more than 956 or to direct to allot the proper gaucher land which can be useful and appropriate for the purpose of cattle grazing at village : Luni.

(3.) It is the grievance of the learned counsel appearing for the petitioners that fertile land which was used for grazing purposes of the cattle in the Luni village came to be acquired for the purposes of Special Economic Zone are to be substituted by allotting an alternate land and same, though ordered to be allotted, in effect, has not been allotted and as such have sought for grant of prayer made in the writ petition by reiterating the grounds urged in the writ petition.