Court prescribes Spirituality to reduce Litigation

A Local Court in Ahmedabad has prescribed an out-of-the-box solution of spirituality to reduce the burden on the Judiciary. The court has advocated spirituality to people as a remedy to curb civil litigation, which essentially is a result of greedy, cruel & sadist nature of humans.

Tarun V P Ahuja, a Judge at the City Civil Court, earlier this week opined in an order that the ancient sages in our scriptures taught us altruism for happy & content society. He cited a verse "Sarve bhavantu sukhina: Sarve santu niramaya: Sarve bhadrani pashyantu: Ma kaschit dukh bhagbhavet" from 'Brihadaranyak Upnishad' which means "May happiness, prosperity shower on all, may good health inform all, may all see auspiciousness, no human being may suffer". 

"These thoughts wished by sages may become a reality if no one of us snatches wealth from others, if no one dispossesses another of his rightfully owned land & no one evicts a rightful owner from his house."

"But unfortunately, human beings are greedy, cruel & sadist & that is the cause of all civil litigation. If spirituality envelopes each of us, then greed, cruelty & sadism will vanish from our minds. On the other hand, there should be control on the persons who are irresponsible & senseless regarding their rights, claims & interest in property."

The Judge made these remarks in a land suit slapped by a family against the Ahmedabad Municipal Corporation (AMC). 6 descendants of one Kalubhai Gohel filed the suit to restrain AMC from vacating the family from the house in an open plot behind the Indian Space Research Organisation (Isro). They claimed that the land was given by Isro to their grandfather, who was its permanent employee. They are living on the land for last more than forty years. 

On the other hand, AMC wants the family to vacate the land because space is to be used for public utility & road in the Vejalpur town planning scheme. The family was offered an alternative accommodation, but they didn't find it comfortable & rejected the proposal. The family did not shift & approached the court demanding that its ownership on the land be declared & AMC should be stopped form evicting the family.

After hearing the case, the Court said that the family can't be termed as the landowner in absence of evidence. It further said that AMC can't dispossess the family of the land without following due process of law.

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