MANJIBHAI MULJIBHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP Ms. Jirga Jhaveri waives service of notice of Rule for respondent - State.

(2.) This petition is filed under Article 226 of the Constitution of India as well as under the provision of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 ("Disability Act" for short), in which, the petitioners have prayed that the respondents be directed to allot the land to the petitioners as per their applications out of the land bearing Survey No.618 of Village : Chela, District : Jamnagar on the basis of the price, which is fixed by the District Valuation Committed in its meeting dated 07.02.2009.

(3.) Looking to the issue involved in the present petition and with the consent of learned advocates appearing for the parties, the present petition is taken up for final disposal.