KANSING KALUSING THAKORE Vs. RABARI MAGANBHAI VASHRAMBHAI
LAWS(SC)-2006-11-121
SUPREME COURT OF INDIA (FROM: GUJARAT)
Decided on
November 20,2006
KANSING KALUSING THAKORE
Appellant
VERSUS
RABARI MAGANBHAI VASHRAMBHAI
Respondents
Cited Judgements :-
A SELVARAJ VS. UNION OF INDIA [LAWS(CAL)-2007-10-24] [REFERRED TO]P SHANKAR RAO VS. GOVERNMENT OF A P [LAWS(APH)-2011-2-101] [REFERRED TO]
FARSUBHAI MULJIBHAI GOKLANI VS. STATE OF GUJARAT [LAWS(GJH)-2010-9-199] [REFERRED TO]
ALL INDIA BANK OFFICERS ASSOCIATION VS. STATE BANK OF INDIA [LAWS(MPH)-2010-10-11] [REFERRED TO]
SEEMA SAPRA VS. GENERAL ELECTRIC CO [LAWS(DLH)-2015-3-2] [REFERRED TO]
JANARDAN PRASAD SINGH VS. STATE OF JHARKHAND [LAWS(JHAR)-2014-3-121] [REFERRED TO]
MANUSHI SANGTHAN, DELHI VS. GOVT. OF DELHI [LAWS(DLH)-2010-2-276] [REFERRED TO]
BINOD SINGH VS. RAGHUNATH TIWARI [LAWS(JHAR)-2014-1-74] [REFERRED TO]
MAYURVAN VIKAS SAMITI, MORENA (M.P.) VS. THE STATE OF M.P. AND OTHERS [LAWS(MPH)-2018-2-81] [REFERRED TO]
JUDGEMENT
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(1.)Leave granted.
(2.)This is a Public Interest Litigation (in short 'PIL') by the villagers of Rasana Nana in Gujarat. The appellants 1-6, who are the respondents in the public interest litigations before the High Court, are the appellants in these appeals who also belong to the same villag.
(3.)In this PIL, the following question of law of great public importance arise for consideration of this Court which is, "whether the High Court failed to appreciate that the process for rehabilitation was under a policy decision of the Government of Gujarat and the lands being allotted to the appellants as an administrative act, which allotments was in lieu of the lands of the appellants acquired by the Government decades earlier, the judicial interference in the decision making process and policy of the Government not warranted in the facts of the case."
(2.)This is a Public Interest Litigation (in short 'PIL') by the villagers of Rasana Nana in Gujarat. The appellants 1-6, who are the respondents in the public interest litigations before the High Court, are the appellants in these appeals who also belong to the same villag.
(3.)In this PIL, the following question of law of great public importance arise for consideration of this Court which is, "whether the High Court failed to appreciate that the process for rehabilitation was under a policy decision of the Government of Gujarat and the lands being allotted to the appellants as an administrative act, which allotments was in lieu of the lands of the appellants acquired by the Government decades earlier, the judicial interference in the decision making process and policy of the Government not warranted in the facts of the case."
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