JUSAB GULMAMAD PATELIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners of both the petitions are the residence of village Navadra, Taluka - Kalyanpur, District - Devbhumi Dwarka and of village Gandhavi, Taluka - Kalyanpur, District - Devbhumi Dwarka. It is the case of the petitioners that they have constructed there houses, religious place and business premises on the government land for which notices for removal of that illegal encroachment on the government land were issued by the Mamlatdar and Executive Magistrate, Kalyanpur. Pursuant to which on 25/1/2023, this Court passed the following order :-

(2.) Thereafter, the State Government through Collector, Devbhumi Dwarka filed an affidavit dtd. 16/2/2023. In the affidavit various reasons for necessity of removal of illegal encroachment are stated however, affidavit also shows concern about the fact that national security may get compromised because of such constructions as per the input received from Additional Director General of Police (Intelligence), Gandhinagar.

(3.) The affidavit is duly served upon learned advocate Mr. A.J. Yagnik appearing for the petitioners.