(1.) In all the petitions the petitioners have sought direction against the respondent Authorities to allot the house to the petitioners under the scheme of Chief Minister Gujarat Rural Urban Housing for Resettlement of Slums by means of Public Private Partnership (hereinafter referred to as "the said scheme"). The subject matter being the same in all the petitions they are disposed of by this common order. For the sake of convenience, the facts of Special Civil Application No. 4990 of 2018 are taken into consideration.
(2.) The petitioner Bhanubhai Rajabhai Bedwa of Special Civil Application No. 4990 of 2018 has prayed for the following reliefs:
(3.) As per the case of the petitioner, the respondent No. 1 State of Gujarat through its Urban Development and Urban Housing Department had issued a circular containing the scheme to provide housing to the slum dwellers, under which the cut off date fixed was 01.12.2010. The other criteria for determining the eligibility were also mentioned therein. The said circular is annexed as a part of Annexure-A. It appears that pursuant to the said policy declared by the Government, a Concession Agreement-Development Agreement for the development of integrated group housing facility for rehabilitation at the site at Raiya Dhar Nr. Ramapeer Chowkdi, Rajkot under T.P. Scheme No. 22 Raiya on Plot No. 64-A/SWES FP Area 11590 sq. mts. and 64-C Commercial Sale FP Area 8460 sq. mts. was entered into between Rajkot Municipal Corporation and the respondent No. 6 as per the annexure annexed by respondent No. 3 at Annexure B. According to the petitioner, survey was carried out for the identification of the eligible persons for the allotment of the houses under the said scheme and the name of the petitioner along with his brother was shown at Sr. No. 121 in the list of eligible persons [Annexure C]. It is further the case of the petitioner that the petitioner had received one notice dated 06.04.2015 calling upon the petitioner to vacate the disputed site as mentioned therein within ten days of the receipt of notice and the petitioner had vacated the same. Thereafter, on 03.02.2018 the petitioner had written a letter to the Collector for allotting him a house under the said scheme, however the petitioner has not been allotted any house so far. Hence the present petition is filed by the petitioner.