V N SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) HEARD the learned advocates.

(2.) THIS Appeal preferred under Clause 15 of the Letters Patent arises from the judgment and order dated 8th November, 2006 passed by the learned Single Judge in above Special Civil Application No. 2494 of 1996. The appellant before this Court is the writ petitioner, a retired employee of the state Government.

(3.) THE appellant was appointed as assistant Lecturer in L. D. Engineering college, Ahmedabad, a Government college, in the year 1972. Pursuant to his employment, in the year 1973 he was allocated residential quarter No. 39/4 in the government Colony known as "l" Colony. By Resolution dated 18th February, 1975, the State Government proposed a scheme for disposing of the residential quarters in the "h" and "l" Colony on the basis of higher purchase to the Government servants in occupation of such quarters as on 22nd june, 1972. The occupants of the said quarters who were not benefited under the said higher purchase scheme demanded that the residential quarters in their possession be allocated to them on higher purchase basis. The said request was turned down by the State Government. Feeling aggrieved, the appellant and such other occupants preferred Special Civil Application No. 980 of 1980 and other writ petitions before this court under Article 226 of the Constitution of India. Pending the said writ petitions, interim relief was granted against the dispossession of the writ petitioners. The said writ petitions came to be dismissed on 7th November, 1987. Feeling aggrieved, the said writ petitioners preferred appeals before the Hon'ble Supreme Court. Pending the said appeals, by order dated. 18th April, 1988, protection against dispossession was granted as under:-