KANTIBHAI CHUNABHAI PATNI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD Mr. D.P. Joshi, learned advocate for the petitioners and Mr. Rohan Yagnik, learned AGP for the respondents.

(2.) BY way of these petition under Article 226 of the Constitution of India, the petitioners have prayed for the following reliefs:

(3.) MR . Rohan Yagnik, learned AGP, submits that the earlier policy of allotment of 25 sq.mtrs. plot on payment of Rs.250/ has been discontinued because of the fact that Urban Land Ceiling Act has been repealed, however, it was pointed out that the State Government has enunciated its policy by a Government Resolution dated 12.7.2004. It specifically provides that the scheme of providing 25 sq. mtrs. of land has been discontinued and in lieu of that, allotment of residential houses has been provided to the persons who had applied for allotment of 25 sq. mtrs. plot.