LALJIBHAI MANGABHAI PATEL (KOLI) Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This writ petition in the nature of Public Interest Litigation has been filed by the petitioners, who are residents of Village: Kerala, Taluka: Bavla, Dist.: Ahmedabad and who are agriculturists. It is stated that they have filed the said petition for the benefit of the villagers of the said village. In this petition, the petitioners have prayed for the following reliefs:

(2.) Heard learned advocate Mr.Aditya J. Pandya for the petitioners and learned Assistant Government Pleader for respondent Nos.1 and 2.

(3.) Learned advocate Mr.Pandya has submitted that respondent No.3 GIDC requested respondent No.2 vide communication dated 28.08.2015 for allotment of various parcels of land, more particularly, survey Nos.186, 122 and 175 Paiki situated at Village Kerala, Taluka Bavla, District Ahmedabad. The said letter was forwarded to the Village Panchayat Kerala for their opinion. The Village Panchayat passed Resolution dated 07.12.2015, stating that the village people are not willing to allot the land in question to respondent No.3 GIDC since the said land is being used for the purpose of grazing cattles of the villagers. However, the Deputy Collector prepared a proposal for allotment of the land in question to respondent No.3 GIDC and the same was forwarded to respondent No.2 vide letter dated 18.01.2016.