CHAUHAN JASUBA MOHABATSING Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present petitioners are the resident of village Nalodar, Taluka Vav, District- Banaskantha have approached this Court under Article 226 of the Constitution of India for the purpose of seeking following reliefs:-

(2.) The case of the petitioners is that the petitioners are the resident of village Nalodar, Taluka Vav, District - Banaskantha and their permanent resident of village since number of years. On account of devastated floods which took place in July 2015, the households of the petitioners have been washed away severely affected and some of the persons houses were also irreversibly damaged.

(3.) It is the case of the petitioners that on account of such floods affected area the State Government by way of passing Government Resolution on 27.04.2015 has resolved to pay compensation of amount of Rs. 11,200/, Rs. 9,200 and Rs. 7,200/-for partially damaged Kachcha / Pakka houses respectively. It was decided by the Government to extend such benefits to the resident of village Nalodar who are the victim of natural calamity of floods of 2015. With a view to ascertain the damage, the survey was carried out, a detail inquiry was conducted and list of eligible persons have been prepared and respondent No.4 upon such was pleased to pass four separate orders in the months of August and September, 2015 for awarding compensation to the petitioners under the policy of aforesaid Government Resolution.