PARMAR ANILKUMAR KESHAVBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr.Manoj Shrimali, learned advocate for the petitioners, Mr.Maulik Nanavati, learned advocate appearing for Vadodara Municipal Corporation on advance copy and Ms.Suman Motla, learned AGP for the State respondents.

(2.) By way of the present petition, the petitioners have prayed for the following reliefs:

(3.) The principal grievance of the petitioners as canvased by Mr.Shrimali, learned advocate for the petitioners, that thought the petitioners are eligible and entitled for allotment of alternative residential accommodation under JNNURM Scheme or any other scheme, despite their entitlement their applications are not considered and they are not been allotted the residential premises by the respondent Corporation.