SHANTABEN KANTIBHAI VASAVA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioners herein challenge an order dated 22nd June, 2001 passed by the Collector, Narmada. By the impugned order, the Collector was pleased to allot land admeasuring 2 hectares, 0 Are, 200 sq.mtrs., out of block No.134 of village -Nighant, Taluka -Dediapada in favour of respondent no.6 herein for the purpose of starting Ashram Shala thereon.

(2.) THE petitioners contend that the decision is opposed by the Village Panchayat unanimously and that there is already sufficient facility for primary education in the village and around.

(3.) ON the other hand, respondent no.6 through learned advocate contended before the Court that earlier in the year 1999, the Village Panchayat had resolved that the land may be allotted for the said purpose and it is now not open to raise such an objection at a belated stage.