MAGANBHAI K DHORALAIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned advocate Mr.Balkrushna Acharya for the petitioners and learned Assistant Government Pleader Ms.Snusha Joshi for the respondent authorities.

(2.) Petitioners are aggrieved for not paying to him amount of Rs. 48,672/- by the respondents and the said action is prayed to be set aside, with a further prayer to pay the amount with 18% interest. Another prayer is to direct the respondents to pay Rs. 03,000/-, which according to the petitioners were already sanctioned by the respondents. The petitioners claimed that the aforesaid amounts were payable towards earthquake compensation and that they were paid the amount less than the payable.

(3.) According to the petitioner No.1, his residential premises in the town of Dharngadhra which was house consisted of ground floor and first floor described as Building No.73, Block No.6 in Ward No.3, Dhrangadhra, got badly damaged in the earthquake of 26th January, 2001, which rocked the town of Dhrangadhra. His case was that he was staying in the ground floor and the first floor was occupied by tenant.