UTTARSANDA GRAM PANCHAYAT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The draft amendment is allowed.

(2.) On measuring the distance between the boundaries of the said unit and that with the Shriji Society, it was 242 meter. At present there are around 20 houses in Shriji Society. In addition, nearby above unit there is agricultural land and similarly within the distance of around 100 to 200 meters there are residential house of farmers.

(3.) On measuring the distance from the said unit upto the boundary where the pond starts, it is found 502 meters.