DEVJI BHIKHA RAVAL Vs. SECRETARY AND ANR

JUDGEMENT

(1.) THE Petitioner by filing this petition has challenged the order passed by the Secretary (Appeal), Revenue Department whereby he rejected the revision application filed by the Petitioner challenging the order passed by the Collector, Palanpur.

(2.) THE Petitioner herein admittedly occupies the small portion of the Government land on which he has put up his stall in which he is carrying on activities of watch repairing. He had applied to the Government for regularisation of his unauthorised occupation. His request, however, came to be turned down by the impugned order dated 21.06.1997 passed by the Revenue Secretary. In the impugned order, it is stated that the occupation of the Petitioner is situated close to the S.T. Depot on the main road, due to which, there is narrowing of the road resulting into hindrance in smooth flow of the traffic. On this count, the authority was pleased to turn down the request of the Petitioner.

(3.) THE persons similarly situated to the Petitioner, who are doing the business in the adjacent shops filed other petitions in which the learned Single Judge passed the following order: