JAYESHKUMAR RASIKLAL BHANSHALI Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) An irrationality practiced is an injustice administered in disguise.

(2.) This dictum is conveyed as the facts and the impugned decision would be noticed hereinafter. What is prayed by the earthquake affected petitioner is to set aside order dated 08th May, 2006 passed by the Lokpal and Principal District Judge, Kutch-Bhuj rejecting the application of the petitioner and confirming the stand of the Area Development Authority that one person was not entitled to get compensation for the two properties destroyed in the earthquake.

(3.) When the devastating earthquake of 26th January, 2001 rocked the State of Gujarat and District of Kutch, the petitioner was staying with his family in his house identified as Kalpvruksh Apartment No.204 bearing City Survey No.2546/33 in the Town of Anjar. Disastrous as was the earthquake for all, for the petitioner and his family also, it was fateful. The said property bearing City Survey No.2546/33 owned by the petitioner was razed to the ground by the Nature.