DHARMENDRASINH B VAGHELA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) SINCE the controversy involved in all these petitions is common, the same were taken up for hearing together and are disposed of by this common judgment.

(2.) HEARD Mr. Chinmay Gandhi, Mr. P.S. Chaudhary and Mr. Hemang Raval, learned advocates for the petitioners and Ms. Nisha Thakore, learned Assistant Government Pleader for the respondent State authorities.

(3.) THE petitioners herein are Government servants. Some are also judicial officers, two of whom have already retired upon attaining the age of superannuation. It is the case of the petitioners that the office of the Collector, Ahmedabad issued a circular intimating the period during which applications for allotment of land would be processed and the period during which the plots would be allotted. The said circular also indicated the area of plot to which an applicant would be entitled depending upon his basic pay. By an order dated 1st November, 2003, the Government declared that certain lands as enumerated therein were available for allotment to Government employees at concessional rates for residential purposes. Lands bearing survey No.102 and 105 of mauje Chenpur, Taluka Dascroi, District Ahmedabad, were also available for distribution to the Government servants.