RAMESHBHAI VORAJI VANZARA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Learned advocate Mr.Rohan Majmudar appearing for learned advocate Mr.N.K. Majmudar for the petitioners, at the outset, submitted that during pendency of the petition, huts of the petitioners have been demolished, and therefore, the only remaining prayer is to provide the alternative accommodation.

(3.) All these petitioners are residing on small piece of land situated at Village Singanpor on the bank of river Tapi, which was a Government land and as during pendency of the petition, they have already been dispossessed by demolishing the slums. Today, the only prayer according to learned advocate Mr.Majmudar, their survives would be to provide them alternative accommodation.