ABDUL RAZAK ADALBHAI VOHRA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) xxx xxx xxx.

(2.) xxx xxx xxx.

(3.) It has been mainly contended here that the petitioners had applied for the allotment of land long back and after due consideration, the land was allotted to the petitioners in the year 1987 by the order of the Collector referred to hereinabove. It is contended that the said authority of the Government of Gujarat has taken action alter long lapse of delay of three years and in the meantime, the petitioners have developed the land and planted trees. That the petitioners have not committed violation of terms and conditions of the order of allotment. That therefore the order of said authority taking the matter in revision suo motu and cancelling the order of the collector is illegal, the petitioners have therefore prayed for quashing and setting aside the order of the said authority of the Government of Gujarat dated 23 -4 -1991.