Gujarat High Court
Haripara Gram Panchayat vs State Of Gujarat & 5....Opponent(S) on 4 September, 2014
Author: Akil Kureshi
Bench: Akil Kureshi, J.B.Pardiwala
C/WPPIL/148/2011 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
WRIT PETITION (PIL) NO. 148 of 2011
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HARIPARA GRAM PANCHAYAT....Applicant(s)
Versus
STATE OF GUJARAT & 5....Opponent(s)
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Appearance:
MR SIRAJ R GORI, ADVOCATE for the Applicant(s) No. 1
GOVERNMENT PLEADER for the Opponent(s) No. 1
MR HS MUNSHAW, ADVOCATE for the Opponent(s) No. 5
MR JITENDRA H SINGH, ADVOCATE for the Opponent(s) No. 2 , 4
MR. DINESH N TRIVEDI, ADVOCATE for the Opponent(s) No. 2 , 4
NOTICE SERVED for the Opponent(s) No. 1 - 6
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CORAM: HONOURABLE MR.JUSTICE AKIL KURESHI
and
HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 04/09/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE AKIL KURESHI) The case of the petitioner Haripara Gram Panchayat is that gaucher land of the petitioner Panchyat bearing survey No.633 admeasuring 15 hectares, 24 are 66 sq. meters is wrongly claimed by Dhari Village Panchayat and on which basis Dhari Village Panchayat sought permission for settlement of persons below poverty line. The case of the petitioner further is that barring this land, no other land is allocated to the Village Panchayat for gaucher. Presently, the village has more than 4000 cattle justifying substantial area of gaucher land as per the ratio adopted by the State Government.
Page 1 of 2C/WPPIL/148/2011 ORDER We notice that the Collector, Amreli has not filed any reply. He may do so clarifying these aspects.
S.O. to 18th September, 2014.
(AKIL KURESHI, J.) (J.B.PARDIWALA, J.) (vjn) Page 2 of 2