JAN SANGARSH MANCH Vs. ADALAJ GRAM PANCHAYAT

JUDGEMENT

(1.) THESE public interest litigations have been preferred by two organizations seeking a direction to the respondents not to evict or dispossess any of the residents of block No. 715 of Adalaj Gram Panchayat and also for consequential reliefs.

(2.) WHEN the matters came up for hearing on 3. 3. 09, this Court adjourned the matter to enable the counsel to inform us whether any rehabilitation scheme is in force. Learned Asstt. Government Pleader submitted that no such scheme is evolved.

(3.) LEARNED AGP submitted that notices were issued to the concerned persons who were occupying the goucher land and no individual aggrieved by the notice has approached the District Collector or the Government. He further submitted that no goucher land be allotted to the occupants and if objection is filed to the notice, the same would be considered in accordance with law and the rules and regulations.