GADU GRAM PANCHAYAT Vs. THE STATE OF GUJARAT

JUDGEMENT

(1.) By way of present petition under Articles 14, 19, 21 and 226 of the Constitution of India, following prayers have been made:

(2.) Considering the aforesaid prayers, we dispose of the present petition with a direction to the State Authorities to consider the case of the petitioner Panchayat for allotment of the land in accordance with law. With above direction, present petition is disposed of. Notice is hereby discharged.