RATHOD IBRAHIMBHAI NASIRBHAI Vs. SADHLI GRAM PANCHAYAT

JUDGEMENT

(1.) HEARD learned Counsels appearing for the respective parties and learned Assistant Government Pleader Mr. Rohan Yagnik for the respondent ­ State.

(2.) THE above writ petitions are filed by the petitioners / cabin holders / occupiers of small shops who have carried out occupying the land belonging to Sadhli Gram Panchayat, Vadodara. Throughout their occupancy, the petitioners have paid occupancy charges to Gram Panchayat and all of them were selling household items and their families were dependent on that income for their subsistence.

(3.) HOWEVER , no decision is taken by the District Collector, Vadodara pursuant to the above resolution passed by the Gram Panchayat in which details have been provided about likelihood of availability of alternative place and nature of occupancy of the petitioners.