DATANIYA SHAILESHBHAI LAVJIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioners who are claiming to be the hutments dwellers (Kacha Basti) have filed the present public interest litigation seeking following reliefs:-

(2.) On notice being issued, the fifth and sixth respondents have appeared and filed their reply. The grievance of the petitioners is that they are hutments dwellers and residents of Umiya Hall Chhapra / Basti near Ghatlodia Police Chowki, Ghatlodia and Arjun Ashram Chhapra, Opposite Bhavnath Society, Hanuman Vadi, Chandlodiya, Ahmedabad and have been residing there in since more than 15 to 20 years.

(3.) The learned counsel appearing for the petitioners has fairly submitted that hutments put up by petitioners in the aforesaid localities which was existing adjacent to the Meter Gauge railway have since been removed on 1/6/2022 and as such they have been driven to streets. Hence, petitioners are seeking for being rehabilitated and in furtherance of their grievance and contentions urged in the petition, they have sought for reliefs prayed for in the petition being granted.