GHANCHI BHARATBHAI POPATLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader Mr.Dhawan Jayswal waives service of notice of Rule on behalf of the respondent-State.

(2.) The present writ petition is filed seeking quashing and setting aside the letter dated 31.05.2018 addressed by the Section Officer, Revenue Department, Gandhinagar to the Collector, Patan and the order dated 25.06.2018 passed by the Resident Additional Collector, Patan.

(3.) By the impugned order, the petitioners are asked to pay a sum of Rs.42,43,075/- towards the rent for the land admeasuring 16.8751 sq. mtrs.