BALVANTSINH HARISINH ZALA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petition has been filed seeking the following prayers:-

(2.) The brief facts of the case are as under:-

(3.) Learned advocate Mr.V.A.Mansuri appearing for the petitioner has submitted that the petitioner is entitled to a lump sum compensation in view of the policy of the State Government dtd. 5/7/2011 since the petitioner was entitled to compassionate compensation, however, in view of the proceedings entitled for obtaining the succession certificate, and since new policy was introduced vide circular dtd. 5/7/2011 of granting lump sum compensation, the respondents may be directed to confer such benefits.