BANDHKAAM MAZDOOR SANGATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner by way of this petition under Article 226 of the Constitution of India in the name of Public Interest Litigation (PIL) has raised a grievance to the effect that until rehabilitation and resettlement takes place the respondent authorities be restrained from evicting the slum dwellers of J.P. Ni Chali/ Slum colony and not to undertake any fresh demolition and to be precise, the following reliefs are claimed in the present Writ Petition (PIL).

(2.) Petitioner claims to be a Trade Union registered under the provisions of Indian Trade Unions Act , works for the protection of human rights, legal rights and socio-economic welfare of the workers engaged in the construction industry, brick manufacturing process etc. It has been asserted that by way of this petition, the petitioner - Union is espousing the cause of slum dwellers in question, who are mostly poor workers and are residing at J.P. Ni Chali slum for about three decades. The place at which the workers are stated to have been residing is at Jayantilal Pranlal ni Chali (for short J.P. Ni Chali) at Sabarmati area, near Railway Bridge in Ahmedabad. It has been asserted that this petition is filed for rehabilitation of more than 318 poor landless, shelter-less slum dwellers in the aforementioned Chali, popularly known as J.P. Ni Chali at Sabarmati who are not being provided any alternative accommodation as per various State Government Policies.

(3.) From the record it appears that on 7/6/2021, the Court after hearing, called upon the respondents and then various orders have been passed and lastly upon pleadings having been completed, since a request was made by the learned advocates appearing for the respective parties to take up the matter for Final Hearing, in view of the aforesaid circumstances, we have heard the learned advocates appearing for the respective parties at length on 7/12/2021.