Gujarat High Court
Thakor Lalaji Bhudhaji & 153 vs State Of Gujarat & 6 on 29 September, 2015
Author: C.L. Soni
Bench: C.L. Soni
C/SCA/13325/2014 CAV JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 13325 of 2014
With
CIVIL APPLICATION NO. 5841 of 2015
In
SPECIAL CIVIL APPLICATION NO. 13325 of 2014
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE C.L. SONI
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1 Whether Reporters of Local Papers may be allowed to see No
the judgment ?
2 To be referred to the Reporter or not ? No
3 Whether their Lordships wish to see the fair copy of the No
judgment ?
4 Whether this case involves a substantial question of law as No
to the interpretation of the Constitution of India or any
order made thereunder ?
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THAKOR LALAJI BHUDHAJI & 153....Petitioner(s)
Versus
STATE OF GUJARAT & 6....Respondent(s)
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Appearance:
MR DAKSHESH MEHTA, ADVOCATE for the Petitioner(s) No. 1 154
MR. RUSHANG D MEHTA, ADVOCATE for the Petitioner(s) No. 1 154
MS JYOTI BHATT, AGP for the Respondent(s) No. 1
MR HS MUNSHAW, ADVOCATE for the Respondent(s) No. 2
MR MR VYAS, ADVOCATE for the Respondent(s) No. 3
MR PINAKIN M RAVAL, ADVOCATE for the Respondent(s) No. 4
NOTICE SERVED for the Respondent(s) No. 1 2
NOTICE SERVED BY DS for the Respondent(s) No. 5 7
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CORAM: HONOURABLE MR.JUSTICE C.L. SONI
Date : 29/09/2015
CAV JUDGMENT
Page 1 of 20
HC-NIC Page 1 of 20 Created On Thu Oct 01 01:47:50 IST 2015 C/SCA/13325/2014 CAV JUDGMENT [1] The petitioners, who are 154 in number, have filed present petition under Article 226 of the Constitution of India, challenging the notices dated 09.09.2014 issued by respondent no.4 - Taluka Development Officer, Kalol, copies whereof are annexed at Annexure - A (Collectively), wherein it is stated that the petitioners have violated Panchayat laws by making encroachment and as per the oral order made by Hon'ble High Court in Special Civil Application No.2425 of 2014, Special Civil Application No.4123 of 2014 and Writ Petition (PIL) No.6 of 2013, they are given hearing. By such notices, they are asked to remove encroachment from the Panchayat land within 7 days or to face action under Section 105 (7) and (8) of the Gujarat Panchayat Act, 1993 (for short 'the Act') for removal of encroachment. With the notices, the petitioners are also provided separate reasons for not accepting evidence produced by them during hearing. [2] As can be seen from one of the copies of notice and the reasons provided to the petitioners, the petitioners are alleged to have made encroachment on the land bearing block no.825 Paiki situated in village - Rancharda Gram Panchayat.
[3] The case of the petitioners is that the petitioners have their huts in the area known as Amrapur and Thakorvas on the land bearing Page 2 of 20 HC-NIC Page 2 of 20 Created On Thu Oct 01 01:47:50 IST 2015 C/SCA/13325/2014 CAV JUDGMENT survey no.825 and have been paying electricity bills and panchayat taxes regularly. They also hold ration cards, aadhar cards and election identity cards. It is averred in the petition that most of the petitioners have been staying with their families prior to 1995. It is their further case that Gram Panchayat passed resolution dated 15.03.1999 pursuant to the order made by the Collector dated 21.09.1998 and the letter of Taluka Development Officer, Kalol dated 10.12.1998 to regularize their occupation stating that Gram Panchayat had no objection if encroached land is regularized on payment of necessary price by divesting the encroached land from Gauchar head to Gamtal head. However, the petitioners were issued with the notices in the month of February 2014 directing them to remove their encroachment and therefore, they had filed petition being Special Civil Application No.2425 of 2014 and Special Civil Application No.4123 of 2014 before this Court and thereafter, one PIL being PIL No.6 of 2013 was filed. Such notices were set aside and direction was given to afford opportunity of hearing to the petitioners.
[4] It appears that the petitioners were then given opportunity of hearing and as stated in the affidavit in reply filed on behalf of respondent no.4 - Taluka Development Officer (for short "TDO"), notices were prepared for removal of encroachment from the land in Page 3 of 20 HC-NIC Page 3 of 20 Created On Thu Oct 01 01:47:50 IST 2015 C/SCA/13325/2014 CAV JUDGMENT question, however, respondent no.3 - Sarpanch did not cooperate and therefore, TDO in exercise of his powers under Section 105(7) and (8) of the Act issued notice for removing encroachment from the land in question. In the said affidavit, it is further stated that after the Court passed order in contempt proceedings, actions were taken to remove encroachers and when resistance was made by the encroachers, police help was taken. In this very affidavit, it is stated that so far as the land of block no.825 is concerned, it runs under the head of "Gaucher land"
and "Gamtal land". It is further stated that since the encroachment is on Gaucher and Gamtal land, it can be removed by the Gram Panchayat.
[5] In the present petition, the Court while issuing notice has observed in its order dated 23.09.2014 as under : "4.3 The petitioners have brought under challenge the order dated 9.9.2014.
4.4 For considering the grievance made by the petitioners, the Court called learned advocates who appeared before Hon'ble Division Bench for the Taluka Development Officer and District Development Officer in writ petition (PIL) No. 6 of 2013 and writ petition Special Civil Application No. 2425 of 2014, more particularly to ascertain as to whether while passing the impugned orders the respondent authorities have taken into consideration three types of lands of which reference is made in the order passed in Special Civil Application No. 2425 of 2014 viz. (a) Gaucher Land (b) Gamtal Land (c) Land belonging to Housing Board.
4.5 The Court inquired about said aspect from the respondent Page 4 of 20 HC-NIC Page 4 of 20 Created On Thu Oct 01 01:47:50 IST 2015 C/SCA/13325/2014 CAV JUDGMENT authority in view of the fact that the same authority has issued orders / notices in respect of all petitioners without clarifying as to whether the concerned noticee is occupying the Gaucher Land, Gamtal Land and Land belonging to Housing Board.
5. Mr. Munshaw, learned advocate for the District Development Officer submitted that the aspect can be dealt with and explained by Taluka Development Officer.
6. Mr. Raval, learned advocate for the Taluka Development Officer could not give proper reply / response for want of sufficient information.
7. In this view of the matter, so as to enable Taluka Development Officer and District Development Officer to file appropriate reply wherefrom the relevant fact can be ascertained following order is passed:
Issue Notice returnable on 29.9.2014.
The petitioner shall supply copy of the petition along with all annexures to Mr. Raval, learned advocate for the Taluka Development Officer and Mr. Munshaw, learned advocate for the District Development Officer and to learned AGP. The entire set of annexures should be supplied to learned advocates today. In addition to normal mode of service through office, direct service is permitted. Until then the effect of the order passed by Honourable Division Bench in Misc. Civil Application No. 2636 of 2014 will continue.
This order would not stand in way of the applicant to take out appropriate application seeking permission to join present proceedings (if he so desires) after making out appropriate ground and justification in support of the request being impleaded in the proceeding."
[6] The claim of the petitioners that Gram Panchayat had already passed resolution in the year 1999 recommending to regularize their occupation is supported by affidavit filed on behalf of respondent no.3 - Sarpanch of Gram Panchayat stating that the resolution dated Page 5 of 20 HC-NIC Page 5 of 20 Created On Thu Oct 01 01:47:50 IST 2015 C/SCA/13325/2014 CAV JUDGMENT 15.03.1999 passed by Rancharda Gram Panchayat was in accordance with law and guidelines given by the State Government from time to time, that land of block no.825 and 831 consists of Gaucher and Gamtal land and that the respondent no.3 has no objection in giving Gamtal land to the petitioners - occupiers of residential house in accordance with law and directions issued by the State Government. It is further stated that the Gram Panchayat has also unanimously passed resolution dated 16.02.2015 to allot land to the persons who have no house to reside in accordance with the guidelines of the State Government.
[7] Thus what appears is that so far as Gram Panchayat is concerned, it has no objection if land of Gamtal is allotted to the petitioners for their residential use.
[8] Mr. Mehta, learned advocate appearing for the petitioners submitted that there are 154 families occupying small houses on the Gamtal land which is part of block no.825. Mr. Mehta submitted that after the Gram Panchayat had passed resolution in the year 1999 to regularize their occupation, it has been collecting taxes from the petitioners. Mr. Mehta submitted that all the petitioners are economically and socially backward and if they are removed from Page 6 of 20 HC-NIC Page 6 of 20 Created On Thu Oct 01 01:47:50 IST 2015 C/SCA/13325/2014 CAV JUDGMENT Gamtal land, they will be rendered homeless and there is no prohibition against considering their claim to regularize their occupation on Gamtal land.
[9] Mr. Pinakin Raval, learned advocate appearing for respondent no.4 - TDO and Mr. Munshaw, learned advocate appearing for respondent no.2 - DDO submitted that even though the petitioners have occupied land of block no.825 for long time, such would not be a consideration to regularize their occupation as they are trespassers on the Gaucher land. They submitted that after following due procedure under the provisions of Section 105 of the Act and after giving opportunity of hearing pursuant to the directions issued by this Court to the petitioners, impugned notices / orders are issued by the TDO and it was when they were about to be removed with the police help, they have again rushed to this Court making grievance that their claim is not decided by anybody and that Gram Panchayat since has no objection, they should not be evicted.
[10] Mr. Vyas, learned advocate appearing for the Gram Panchayat reiterated the stand taken by the Gram Panchayat in its affidavit and confirmed passing of resolution in the year 1999 and in 2015 to regularize occupation of the petitioners. Page 7 of 20 HC-NIC Page 7 of 20 Created On Thu Oct 01 01:47:50 IST 2015 C/SCA/13325/2014 CAV JUDGMENT [11] In the present petition one Civil Application for joining party being Civil Application No.12354 of 2014 was preferred. The applicant no.1 of said application had filed Writ Petition (PIL) No.6 of 2014. Such application was disposed of vide order dated 26.02.2015 as withdrawn. However, the applicant no.1 of the said application has now again preferred another application being Civil Application No.5841 of 2015 seeking to join as party respondent in the petition by explaining circumstances under which he and another applicant had sought permission to withdraw their earlier application. This application is strongly opposed on behalf of the original petitioners mainly on the ground that since the applicant was one of the applicants who had withdrawn earlier application, he is not entitle to file second application for the same relief and is estopped from filing such application. In view of such opposition, the Court finds it proper not to entertain the application for joining party but permitted Mr. Patel, learned advocate to render assistance to the Court at appropriate stage, if so required.
[12] During the course of hearing of the petition, the Court noticed that area of block no.825 is large area of 08 H - 51 RA - 33 Sq.mtrs. out of which as mentioned in revenue form no.7/12, area of 1 Page 8 of 20 HC-NIC Page 8 of 20 Created On Thu Oct 01 01:47:50 IST 2015 C/SCA/13325/2014 CAV JUDGMENT hectare (1H) and odd is stated to be Gamtal land and rest is Gaucher land. However, in absence of identification / demarcation of such Gamtal land, it is not possible to know whether residential houses of the petitioners are on Gaucher or Gamtal land. It is in this circumstances, the Court found it proper to have assistance from the office of District Inspector of Land Records (for short "DILR") and the Collector and therefore, vide order dated 3.7.2015, the Court permitted the petitioners to join the Collector, DILR, Gandhinagar and also Secretary, Revenue Department, State of Gujarat as parties respondents in the petition.
[13] The Court thereafter, sought to know from the officers including DILR - Smt. J.G.Shroff who remained present in the Court as to whether identification / demarcation of Gamtal land was possible or not. The Court was informed by learned AGP Ms. Bhatt on instructions from the office of the Collector that since the original record in respect of the land was not available either with the Gram Panchayat or with the office of Collector, it was not possible to identify as to which part of block no.825 is Gamtal and which part is Gaucher land. However, when the Court asked learned advocate Mr. Pradeep Patel as to how the petitioners could be said to be on Gaucher land, he stated that he had represented the applicants of Civil Application No.12354 of 2014 Page 9 of 20 HC-NIC Page 9 of 20 Created On Thu Oct 01 01:47:50 IST 2015 C/SCA/13325/2014 CAV JUDGMENT in PIL and as per the instructions given to him, block no.825 and block no.831 both to the large extent comprise Gaucher land and are encroached upon and the houses of the petitioners are scattered at distant places covering entire block no.825 though they claim to be on Gamtal land.
[14] What Mr. Patel said was confirmed by the office of Collector, DILR and also TDO.
[15] Thus, though only 1H and odd land as per revenue record is Gamthal land, large area of Gaucher land from block no.825 is occupied by the petitioners as they have their small houses at different locations on land of block no.825. It is under this circumstances, the Court sought to know from DILR present in the Court whether the extent of the land covered by each house could be measured to know the total land covered by the houses of the petitioners so that if possible within the extent of area shown in the revenue record as Gamtal land, they could be grouped on the required area from Gamtal land, by allotting them equal plot area to construct their houses. [16] DILR, since positively responded, was permitted to undertake such exercise with the help of other officers including one Page 10 of 20 HC-NIC Page 10 of 20 Created On Thu Oct 01 01:47:50 IST 2015 C/SCA/13325/2014 CAV JUDGMENT Mr. S.S.Prajapati from the Office of Dy. Collector. Thereafter, DILR undertook such exercise and presented details of each house against the name of the occupier in a table with measurement sheet prepared for block no.825. From the table it appears that the extent of land from block no.825 occupied by each of the houses is ranging from minimum 8 to 9 sq.mts to 90 sq.mtrs., one and two persons are shown to have occupied less than 5 sq.mts. Total of such area occupied by different houses is shown as 7144. 38 sq.mts. This would mean that large open area of 85133 sq.mtrs. of block no.825 has remain in occupation of the petitioners though their houses would require only 7144.38 sq.mtrs. of land. Such 7144.38 sq.mtrs. is less than area shown as Gamtal in the revenue record from block no.825. On account of scattered locations of the houses of the petitioners covering entire land of block no.825, it has been impossible to use large portion of Gaucher land from block no.825 for grazing cattle simply because land of block no.825 is not demarked and divided between the Guacher land and Gamtal land to the extent of their areas as per the revenue record. [17] The measurement sheet prepared by DILR shows that land of block no.825 is open except that different small places are occupied by houses in the group of 4 or 5. The Court finds that the DILR with the help of other officers have carried out appreciable work. Page 11 of 20 HC-NIC Page 11 of 20 Created On Thu Oct 01 01:47:50 IST 2015 C/SCA/13325/2014 CAV JUDGMENT [18] Having come to know about above real situation prevailing on the land of block no.825, the Court put to Mr. Mehta, learned advocate for the petitioners that even in absence of identification or demarcation of Gaucher land from block no.825, the petitioners are found to have encroached upon Gaucher land and their requirement is only 7144.38 sq.mtrs. of land as per the particulars stated in the table showing measurement of the extent of land occupied by their houses and therefore, subject to approval of the Government, they could be rehabilitated by earmarking required place for their houses within the extent of area shown as Gamtal land as per the revenue record and for such purpose, there should be first demarcation of Gamtal land to the extent shown in the revenue record and from such Gamtal land small plots of equal area could be provided to them to construct their houses on suitable conditions which may be approved by the State Government or concerned authority. Mr. Mehta, on instructions from the petitioners fairly conceded to have such allotments. [19] Mr. Patel, learned advocate at this stage was permitted submit that the petitioners be put to terms of filing Undertaking clearing stating that they have got no other land or house in the village or at any other place and that they will abide by other conditions which may be put upon them by the Court or State Government. Page 12 of 20 HC-NIC Page 12 of 20 Created On Thu Oct 01 01:47:50 IST 2015 C/SCA/13325/2014 CAV JUDGMENT [20] Mr. Raval, learned advocate appearing for the TDO and Mr. Munshaw, learned advocate for the DDO submitted that entire process was undertaken of evicting the petitioners from the land in question after following due procedure and the petitioners who are encroachers on the Gaucher land may not be given any premium. [21] Ms. Bhatt, learned AGP submitted that land of block no.825 was vested with the Gram Panchayat as back as in the year 1983 and if Gram Panchayat desires to regularize the occupation of the petitioners, identification of Gamtal land from block no.825 is first required to be done.
[22] Section 108 and Section 110 of the Act reads as under : "108.Government may vest certain lands in panchayat. (1) For the purpose of this Act, the State Government may subject to such conditions and restrictions as it may think fit to impose vest in a panchayat open sites, waste, vacant, or grazing lands or public roads, streets, bridges, ditches, dikes and fences, wells, riverbeds, tanks, streams, lakes, nallas, canals, watercourses, trees or any other property in the village vesting in the Government. (2) Subject to any conditions and restrictions imposed by the State Government under subsection(1) and with the previous sanction of the Collector, a panchayat may discontinue or stop up any such public road or street vested in it by the State Government but which is no longer required as public road of street and may lease or sell any such land therefore used for the purposes of such public road or street: Page 13 of 20
HC-NIC Page 13 of 20 Created On Thu Oct 01 01:47:50 IST 2015 C/SCA/13325/2014 CAV JUDGMENT Provided that one month before it is decided to stop up or discontinue such public road or street, the Sarpanch shall, by notice signed by him and affixed in the part of the public road or street which is proposed to be discontinued or stopped up, and published in such other manner as is prescribed, inform the residents of the village of the said proposal and consider any objections in writing made thereto. The notice shall indicate the alternative route, if any which it is proposed to provide or which may already be in existence.
(3) Whenever any public road or street or any part thereof has been so discontinued or stopped up, reasonable compensation shall be paid to every person who was entitled to use such road or street or part thereof, otherwise than as a mere member of the public, as a means of access to or from his property and has suffered damage from such discontinuance or stopping up, and the provisions in the Bombay Highway Act, 1955 in relation to the assessment apportionment, and payment of compensation shall, mutatis mutandis, apply thereto as they apply in relation to the closure of a highway under section 52 of that Act.
(4) Where any open site or waste, vacant or grazing land vesting in Government,has been vested by Government in a panchayat whether before or after the commencement of this Act, then it shall be lawful for the State Government to resume at any time such site or land, if it is required by it for any public purpose:
Provided that in case of any improvement of such site or land made by the panchayat or any other person, the panchayat or person, as the case may be, shall be, entitled to compensation equal to the value of such improvement and such value shall be determined in accordance with the provisions of the Land Acquisition Act, 1894.
Section 110 - Limitation on power of Panchayat to transfer immovable property.
(1) Subject to the provisions of subsection (2) no lease, sale or other transfer of any immovable property vesting in, or acquired by a panchayat shall be valid unless such lease, sale or other transfer has been made with the previous sanction of the competent authority.
(2) In this case of a lease of immovable property other than the property vested in the panchayat under section 108, no previous sanction shall be necessary, if the period of lease does not exceed Page 14 of 20 HC-NIC Page 14 of 20 Created On Thu Oct 01 01:47:50 IST 2015 C/SCA/13325/2014 CAV JUDGMENT three years.
[23] Respondent no.3 - Gram Panchayat had already passed resolution in the year 1999 to recommend regularization of occupation of the petitioners and even recently passed resolution for such purpose. It has also made its stand clear during the course of hearing that it has no objection in earmarking the land to be identified as Gamtal land to the extent shown in the 7/12 extract to accommodate the petitioners. From such land, small portion of the land to be termed as plot by arriving at average area considering total measured area of 7144 sq.mtrs. of land from block no.825 could be allotted to each of the petitioners who comply with the conditions for such allotment so as to rehabilitate 154 families and the remaining land would be then used as Gaucher land for grazing cattle.
[24] If average requirement of 35 sq.mtrs of land is considered for each of the petitioners, the total requirement of land for construction of their houses on such individual plots would be (154 x
35) 5040 sq.mtrs. The rest portion of 7144 sq.mtrs. could be kept open to be used for ingress and egress of the occupants of such plots. This could be done by first earmarking Gamtal land at the site to the extent shown in the revenue record. However, any allotment to be made by Page 15 of 20 HC-NIC Page 15 of 20 Created On Thu Oct 01 01:47:50 IST 2015 C/SCA/13325/2014 CAV JUDGMENT the Gram Panchayat has to be with the previous sanction of the State Government. To meet with such requirement and considering the facts and circumstances of the case, the petition is disposed of in following terms :
a) Each of the petitioners shall file Undertaking within a period of 10 days from today clearly stating that he / she does not own or possess any other residential house or land either within the limits of Gram Panchayat or elsewhere and if he / she is found to be owner or in possession of land in such property, he / she shall not be entitle to claim plot and shall vacate the land occupied by him / her from block no.825. Each of the petitioners shall also state in the Undertaking that he / she shall abide by all the conditions for such allotment of plot as may be prescribed and vacate his / her present occupation within three months from the date of allotment of plot and that he / she shall not thereafter, transfer or alienate or induct any other person on the plot.
b) The copy of such Undertaking shall be given to the Gram Panchayat within the said time limit. The Gram Panchayat Page 16 of 20 HC-NIC Page 16 of 20 Created On Thu Oct 01 01:47:50 IST 2015 C/SCA/13325/2014 CAV JUDGMENT then within 15 days shall seek approval of the State Government through the TDO for allotment of plots to the petitioners within Gamtal land. Such approval could be for allotments on lease basis for which lease amount / rent amount could be appropriately decided.
c) The State Government shall take decision on such approval sought by the Gram Panchayat within four weeks from the date of receipt of such request for approval. If Government accords approval to such request, the Gram Panchayat shall then fix requisite amount to be paid by each of the petitioners towards the expenses for the purpose of demarcation / earmarking Gamtal land to the extent shown as Gamtal in the revenue record against block no.825 for paying such expenses to the DILR and also for the expenses to be incurred by the Gram Panchayat for dividing 154 plots of 35 Sq.mtrs. each within a period of 15 days thereafter and shall inform the petitioners accordingly.
d) On petitioners depositing the amount fixed by the Gram Panchayat for above said expenses, within 15 days Page 17 of 20 HC-NIC Page 17 of 20 Created On Thu Oct 01 01:47:50 IST 2015 C/SCA/13325/2014 CAV JUDGMENT thereafter the Gram Panchayat then shall apply to the DILR and deposit the requisite amount of expenses with the office of DILR to demarcate Gamtal land to the extent as shown in the revenue record of block no.825 and on such receipt of the application with requisite amount, the DILR shall demarcate and earmark land as Gamtal land to the extent shown in revenue record, however, such demarcation of Gamtal land from block no.825 should be towards village site so that remaining land could be distinctly used as Guacher land.
e) The DILR shall complete such exercise as early as possible.
f) After DILR demarcates Gamtal land on the block no.825, the Gram Panchayat shall thereafter with the help of either DILR or responsible Officer from the office of TDO separate the required land from demarcated Gamtal land for dividing the plots and for ingress and egress for plot holders and earmark 154 plots of 35 Sq.mtrs. each by giving distinct number. Thereafter, under the supervision of TDO, draw of the plots shall be made. Such exercise shall be completed within a period of three months. Page 18 of 20 HC-NIC Page 18 of 20 Created On Thu Oct 01 01:47:50 IST 2015 C/SCA/13325/2014 CAV JUDGMENT
g) However, those petitioners who do not file Undertaking or found to have another plot or another house as stated above, they shall not be entitle to participate in the said draw and they shall immediately vacate their present occupation as per their Undertaking from land of block no. 825, failing which the Gram Panchayat shall get them evicted with the help of police.
h) After the draw is over, Gram Panchayat shall make separate allotment order in favour of the eligible petitioners incorporating requisite conditions which the Gram Panchayat or the concerned authority of the State Government may think it proper including the condition that they shall not alienate, transfer or create third party interest on such plots.
i) After the petitioners are given such allotment order, the petitioners shall vacate their present occupation within 3 months from the date of allotment of plots.
[25] However, the Court would not miss to take note of the fact Page 19 of 20 HC-NIC Page 19 of 20 Created On Thu Oct 01 01:47:50 IST 2015 C/SCA/13325/2014 CAV JUDGMENT brought to the notice of the Court by learned advocate Mr.Patel that large area of Gaucher land of Survey no.831 of this very Gram Panchayat is encroached upon and no action is being taken. It is stated that on account of inaction on the part of concerned authorities, some local people gathered courage to enter upon such Gaucher land and then enlarged their occupation on Gaucher land. Gaucher land are vested with the Gram Panchayat for grazing cattle but unfortunately they are encroached upon on large scale in many villages. This is a serious problem. The Collector of the District and concerned authorities are therefore, directed to ensure that if block no.831 being Gaucher land is found encroached upon, encroachment shall be removed as early as possible in accordance with law. Copy of this order shall be made available to learned AGP Ms. Bhatt for its onward communication to the Collector for taking necessary action in the matter.
[26] Now since the main matter is disposed of, the Civil Application shall not survive. Hence, Civil Application is disposed of.
(C.L.SONI, J.) satish Page 20 of 20 HC-NIC Page 20 of 20 Created On Thu Oct 01 01:47:50 IST 2015