SAMRAJI RAIMALJI VAGHANIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present writ petition under Article 226 of the Constitution of India, some of the residents of village: Ranpura, Athamna Vas, Taluka: Deesa, District: Banaskantha have prayed that those persons who are affected pursuant to Mukteshwar Irrigation Project shall not be rehabilated in their village and lands shall not be granted to those affected persons and has ultimately prayed as under:

(2.) In response to the notice issued by this Court, affidavit-in-reply has been filed by the State Authorities.

(3.) The case of the petitioners who are residents of village is that the Panchayat has, by passing a resolution granted gauchar land to those villagers / agriculturists whose lands were merged in the Mukteshwar Irrigation Scheme. He would submit that gauchar land should not have been granted to those persons, and therefore, appropriate orders are required to be passed.