VIJAY SUKLAL MORE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition, under Article 226 of the Constitution of India, in the nature of Public Interest Litigation, the petitioner on behalf of around 106 slum dwelling unit holders has prayed to issue a writ of mandamus or any other writ or direction directing the respondents to rehabilitate and provide alternative accommodation to the slum dwellers dwelling in the hutments situated on Lambe Hanuman Road, Block No. 44-B and 45-B (Part), Final Plot No. 3 of Draft Town Planning Scheme No. 8 (Umarwada), Soni Faliya, Surat under the Regulations for Rehabilitation & Redevelopment of the Slums, 2010 or under any other housing scheme framed by the government for the Economically Weaker Sec. and urban poor.

(2.) When the matter is called out, Ms. Manisha Shah, learned Government Pleader has appeared with Ms. Shruti Pathak, learned AGP for the respondent State and Mr. Kaushal Pandya, learned advocate has appeared for Surat Municipal Corporation.

(3.) Having heard learned advocates for the respective parties, we issue the following directions: