Gujarat High Court
Heirs Of Nathalal Jethabhai Damani & vs The State Of Gujarat & on 19 October, 2015
Author: R.M.Chhaya
Bench: R.M.Chhaya
C/SCA/9886/2007 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 9886 of 2007
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HEIRS OF NATHALAL JETHABHAI DAMANI & 1....Petitioner(s)
Versus
THE STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR BP GUPTA, ADVOCATE for the Petitioner(s) No. 1 - 1.4 , 2
GOVERNMENT PLEADER for the Respondent(s) No. 1
NOTICE SERVED BY DS for the Respondent(s) No. 1 - 2
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 19/10/2015
ORAL ORDER
1. In order to ascertain the current position, it is essential to call for the current position of the land in question, more particularly, as the Government has filed its affidavit in this matter way back on 21.6.2007. Thereafter, it appears from the orders dated 20.3.2014 and 5.8.2014 that the Additional Collector has made statements through the learned Assistant Government Pleaders before this Court twice that the encroachment shall be removed. The Page 1 of 2 HC-NIC Page 1 of 2 Created On Tue Oct 20 02:44:14 IST 2015 C/SCA/9886/2007 ORDER District Collector, Rajkot shall carry out Panchnama. Such Panchnama shall be carried out by an officer not lower than the rank of Mamlatdar. Such exercise shall be undertaken latest by 30.10.2015. The authority shall furnish report of the same along with the map and the status of the land including the construction, if any, made over the land in question. Such report shall be submitted by way of an affidavit of the Additional Collector.
2. Registry is directed to serve a copy upon Mr. Manan Mehta, learned Assistant Government Pleader for its onward communication and compliance. S.O. to 3.11.2015.
(R.M.CHHAYA, J.) mrp Page 2 of 2 HC-NIC Page 2 of 2 Created On Tue Oct 20 02:44:14 IST 2015