GANPATBHAI HEMAJI Vs. AHMEDABAD MUNICIPAL CORPORATION

JUDGEMENT

(1.) ALL these petitions challenge the eviction notices dated 11. 12. 2006 issued by the respondent ? Ahmedabad Municipal Corporation and also pray for a direction to the Corporation to regularize the petitioners' dwellings on the land known as Siddhi Camp in Maninagar, Ahmedabad. The petitioners have also prayed for the alternative relief of directing the Corporation to provide alternative accommodation to the petitioners.

(2.) ALTHOUGH the petitioners, 49 in number, have prayed for the same relief and the broad facts of the case are similar, the petitioners may be divided into two categories :-

(3.) THE eviction notices dated 11. 12. 2006 issued by the respondent Corporation are impugned in these petitions. Mr. Malkan with Ms. Jolly Parikh, learned advocate for the petitioners have pressed the following contentions :-