BHARATBHAI ANOPBHAI RATHOD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The prayer in this petition is to quash and set aside the impugned the order dtd. 14/09/2020 passed by the Respondent No.3 - Deputy Collector, Jambusar in No./Bhumi/Appeal Remand Case No.1/2020/Vashi/1127 to 1174 and to quash and set aside the impugned Mutation Entry No.1126 dtd. 23/09/2020. The petitioner has further prayed to direct the Respondent No.3 - Deputy Collector, Jambusar to renew the lease executed for agricultural purpose in favour of the Petitioners.

(2.) For the redressal of the issues involved in the petition, Mr. Hakim has placed on record an order dtd. 20/10/2021 passed by a co-ordinate bench of this court in Special Civil Application No. 15545 of 2021 wherein this court for similar set of facts and issue has passed the following order:

(3.) In view of the above, the present petition is also disposed of in the above terms. We accordingly direct the State Government to consider the claim of the petitioners for allotment of any alternative land as per the extant scheme and not necessarily to the extent to which they had already been earlier allotted the land in the year 1988 as expeditiously as possible. In other words, we make it explicitly clear that grant or allotment of the land to the petitioners, if any, would be in accordance with the extant scheme of the Government and in accordance with law. Connected applications stand disposed of.