VASNA-RATHOD GRAM PANCHAYAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petition has been preferred by the petitioner under Article 226 of the Constitution of India for the following reliefs:

(2.) The brief facts giving rise to the present petition are as under:

(3.) Affidavit-in-reply on behalf of respondent No.2 has been filed wherein it is categorically stated that the land in question was never allotted to the Panchayat as gauchar land and it belongs to the State Government and it is Government waste land. It is contended that at the relevant time, due to mistake on the part of the Taluka-cum-Mantri, for some point of time, it was shown as in occupation of Vasna- Vatva villages. It is contended that in reality, it is government waste land and no entry in the revenue record was ever made previously as gauchar land. It is contended that there are sufficient land available in both the villages for gauchar land with various Survey Numbers. It is contended that as it is a Government waste land, the State Government has every authority to pass appropriate order, allotting the land. It is prayed to dismiss the petition.