R.M.CHHAYA, J. - (1.)Heard Mr. N.K. Majmudar, learned advocate for the appellants, Mr. Meet Thakkar, learned Assistant Government Pleader for respondent Nos.1, 2 and 5 and Mr. K.V. Gadhia, learned advocate for respondent Nos.3 and 4.
(2.)Being aggrieved and dissatisfied by the judgment and order dated 28.10.2020 passed by the learned Single Judge in Special Civil Application No.13391 of 2020, the original petitioners have preferred this Appeal under Clause 15 of the Letters Patent.
(3.)Heard Mr. N.K. Majmudar, learned counsel for the appellants. He has vehemently submitted that though the appellants have already been evicted from the land occupied by them, their case may be considered for Housing Schemes floated by the Government.
3.1. Mr. Majmudar further contended that the project is already undertaken by the Government upon Survey No.237 and the appellants have already been evicted.

3.2. Though Mr. Majmudar contended on merits of the matter, no specific ground or contention has been raised by Mr. Majmudar except the fact that the appellants have no other alternative accommodation, they may be accommodated in the Aavas Yojna.