SAMIRABANU VARISALI MANIYAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioners have sought for the following reliefs:-

(2.) The brief facts of the petitioner's case is that they made an application for allotment for a piece of land for occupation. That the petitioner no.1 is deserted by her husband and petitioner no.2 is disabled person and they have no source of income. It is contended that the Social Welfare Department, State of Gujarat has made recommendation for allotment of some land to them.

(3.) Heard learned advocate Mr.Mahesh Bhavsar appearing for the petitioners, learned AGP Ms.Jyoti Bhatt appearing for the State and learned advocate Mr.Rushabh Shah appearing for respondent no.4 - Karjan Municipality. Though served, none has appeared for respondent no.5 i.e. private respondent.