DEVSHJIBHAI BHIMSIBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition is filed in the nature of Public Interest Litigation espousing the public cause wherein the petitioner has prayed for the following reliefs:

(2.) Heard learned advocate Mr.Vasadava for learned advocate Mr.Ramesh Parmar for the petitioner and learned advocate Mr.Munshaw for the respondent no.3.

(3.) Learned advocate Mr.Vasavada submitted that the petitioner who is resident of Jamnagar city has filed the present petition in larger public interest of the public residing near Jalaramnagar Area, Near seven bunglows. It is contended that the present petition is filed for the rights of the hutment dwellers residing in slum areas in different blocks of Jalaramnagar area. It is further contended that though number of families in such huts are residing at the place in question for more than 50 -60 years, the respondent -Municipal Corporation or the State authorities have not taken any action for regularizing the encroachment in favour of the occupants. The hutment dwellers are not extended the benefit of the policy framed by the state for rehabilitation of such people. He therefore submitted that this Court may give appropriate direction to the respondent -authorities as prayed for in the present petition.