Gujarat High Court
Bhikhiben vs State on 30 July, 2010
Author: M.R. Shah
Bench: M.R. Shah
Gujarat High Court Case Information System
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SCA/7587/2010 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 7587 of 2010
=========================================
BHIKHIBEN
AMARATBHAI DESAI SARPANCH OF DAMA VILLAGE & 1 - Petitioner(s)
Versus
STATE
OF GUJARAT THROUGH SECRETARY & 2 - Respondent(s)
=========================================
Appearance
:
MR KEYUR A
VYAS for
Petitioner(s) : 1 - 2.
MR NEERAJ SONI, ASSTT. GOVERNMENT PLEADER
for Respondent(s) : 1,
NOTICE SERVED BY DS for Respondent(s) : 1 -
3.
=========================================
CORAM
:
HONOURABLE
MR.JUSTICE M.R. SHAH
Date
: 30/07/2010
ORAL
ORDER
In response to the notice issued by this Court, Shri R.J. Patel, Collector, Banaskantha is personally present in the Court and has submitted that looking to the number of cattle, the requirement of gaucher land would be 430 hectares i.e. approximately 1000 acres. It is further submitted that at present only 80 hectares gaucher land is available. Thus, considering the above, it appears that requirement of gaucher land is much more and still by allotting some land from the gaucher land, the area of gaucher land is likely to be further reduced. Therefore, it is stated by him that the allotment of lands from the gaucher land for which the orders are already passed shall be reconsidered by him looking to the requirement of the gaucher land.
Hence, S.O. to 6th August 2010.
(M.R. Shah, J.) *menon Top