ASHWINBHAI @ ASHWINKUMAR AMRUTLAL GAJJAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Ms. Megha Jani, learned advocate appearing for the petitioner and Mr. Mitesh Amin, learned Additional Advocate General appearing for the State - respondents.

(2.) Taking note of turn of events in the present case and the sufferance caused to the petitioner, we find it fit and proper in the interest of justice to frame guidelines for compliance by the Committee in the matter of inquiry under the Gujarat Land Grabbing (Prohibition) Act, 2020 and the Gujarat Land Grabbing (Prohibition) Rules, 2020 framed thereunder.

(3.) The learned advocates have exchanged the proposed guidelines and with the able assistance of the learned advocates, the following guidelines are being framed, which are to be notified by the competent officer of the State, so that there shall be no recurrence of such an incident which has occurred in the present case. The guidelines proposed after deliberations with the learned advocates are as under :-