RAJUBHAI KHUSHALBHAI PATNI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of this petition, the petitioners have prayed for the following reliefs:-

(2.) Heard learned advocate Mr. A. J. Yagnik assisted by learned advocate Mr. Rajyaguru appearing for the petitioners, learned Government Pleader Ms. Manisha Luvkumar Shah assisted by learned AGP Ms. Shruti M. Pathak appearing for the respondent - State and learned advocate Mr. Satyam Y. Chaaya appearing for the respondent no. 2.

(3.) The petitioners are the slum dwellers of the premises situated behind Gandhi Ashram, Water Tank at Sabarmati, Ahmedabad and according to them they are residing at the same place for more than 15 to 20 years. The grievance of the petitioners is that the Union of India and State of Gujarat have undertaken the ambitious project of redeveloping the Gandhi Ashram situated at Sabarmati, Ahmedabad and the entire property owned by the Sabarmati Ashram Preservation and Memorial Trust (SAPMT) is being redeveloped and expanded and the proposed plan is in a larger area of 55 acres and for execution of the aforesaid work, as per the say of the petitioners on 23/11/2021 a battalion of persons under the leadership of the respondent no. 3 i.e. Sub Divisional Magistrate, Office of the Deputy Collector, Gota, Ahmedabad came to the hutments of the petitioners and threatened them to immediately vacate the premises or else they would not have any option but to remove the hutments with a JCB machine and therefore, in view of the aforesaid alleged action, the petition is preferred with a prayer which has already incorporated in the foregoing paragraphs.