KISHORBHAI KHIMJIBHAI MUNDHAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of the present petition in the nature of public interest, the same has been filed in the capacity as representative of several slum- dwellers, the list of which is produced at Annexure-A to the petition.

(2.) It is the case of the petitioner that they are occupying lands bearing Final Plot No.956 of Town Planning Scheme No.25 (Khokhra- Mehmdabad), East Zone Election Ward No.43 (Bhaipura-Hatkeshwar), Ahmedabad City.

(3.) The petitioner having apprehended that they shall be removed from the aforesaid plot without implementing the Rehabilitation Scheme of 2010 framed by the State Authorities exercising powers under the Town Planning Act and therefore have prayed as under: