HANSADEVI GHANSHYAMSINH JADEJA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India praying for issuance of writ of mandamus and/or any other appropriate writ, order or direction in the nature of mandamus, directing the respondents, more particularly, the respondent No.1 State of Gujarat and the Collector, Rajkot to implement the decision of the State Government contained in the order dtd. 13.07.1970 and in the order dtd. 15.09.2001 and to allot and physically hand over the possession of land bearing Survey Nos. 180, 69, 94, 96, 109 and 139 totally admeasuring about 51 acres situated at village Mota Mauva, Tal. & Dist. Rajkot. The petitioner has also prayed for issuance of an appropriate writ, direction or order, quashing and setting aside the decision of the State Government as taken by the then Chief Minister on 22.09.2001 or thereabout keeping in abeyance the order dtd. 15.09.2001 and quashing and setting aside the decision taken by the respondent No.4 i.e. the Minister of State for Revenue Department on or about 12.11.2001 which was taken on 13.12.2001.

(2.) Civil Application No. 1241/2003 was filed by Shri Mota Mauva Gram Panchayat through its Sarpanch seeking permission to be joined as respondent in S.C.A. No. 12432/2001.

(3.) Civil Application No. 4321/2002 was filed by Shri Samasta Saurashtra Leuva Patel Pragati Samaj through its Treasurer Shri Nagjibhai D. Khunt seeking permission to be joined as party - respondent in S.C.A. No. 12432/2001.