VASANTBHAI RANCHHODBHAI SARGARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition, the petitioner herein has prayed for following reliefs:

(2.) Heard Mr. Yogesh Kanade, learned advocate appearing for the petitioner, Mr. Trupesh Kathiriya, learned AGP for respondent No.1 and Mr. Satyam Chhaya, learned advocate appearing for the respondent No.2.

(3.) It is the case of the petitioner that the petitioner is a Below Poverty Line (BPL) Card holder and thereby not having private home and residing in the hutments, whereby the respondent No.2 have introduced Rehabilitation and Redevelopment of the Slums Scheme. The petitioner herein is entitled for benefit under the said Scheme. Considering the fact that the petitioner was residing in the said slum i.e. Mangal Talav na Chhapra. The petitioner has two children and wife residing with him in the said slum. Considering the aforesaid, the petitioner be granted reliefs as prayed for in the petition.