CHAVDA JETUNBEN JAMSHERKHAN Vs. DY COLLECTOR

JUDGEMENT

(1.) By way of filing the present petition, the petitioner has prayed for the following reliefs:-

(2.) Mr Shah, learned counsel for the petitioner states that pursuant to the said order, the petitioner has already made the said payment and the said fact is confirmed by the learned Asst. Government Pleader, Shri Pranav Dave, on the basis of the instructions received by him from the Collector, Banaskantha who is present in the Court.

(3.) In that view of the matter, the petitioner will now approach Collector, Banaskantha and make a request for regularisation of the land and the Collector, Banaskanth will regularise the same pursuant to order dated 7th May 1986 passed by this Court within a period of four months from today. Rule is made absolute to the aforesaid extent. Direct Service is permitted. Civil Application No.1031 of 2010: