R S KANDILWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) There is a constructed premises being a godown built upon the land admeasuring 83.61 sq.meters out of the land admeasuring 3,744 sq. meters of Survey No.441 of Ishanpur, Taluka City, District Ahmedabad (hereinafter referred to as the 'land in dispute').

(2.) Shri R.S.Kandilwal petitioner has constructed a godown on the land in dispute for the commercial purpose and the concern run by the petitioner is known as 'Nirmal Roadways'.

(3.) In the petition the petitioner has stated that, the construction has been done on the land which is Devsthan Inam land, the same being commonly known as Shah-e-Alam Devsthan Inam land and the Inamdar being competent for all purposes to grant non-agricultural permission and collect the revenues and the assessments relating to the 'land in dispute'. It has been submitted that, construction done after having obtained due permission for non-agricultural purposes at the relevant time.