DALSUKHBHAI CHATURBHAI PRAJAPATI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution India is filed by the petitioner with a prayer to quash and set aside the notice dated 06.06.2020 issued by the respondent No.3-Deputy Collector. The petition is also filed for seeking relief declaring that the N.A. permission in respect of the subject land is deemed to have been granted w.e.f. 05.07.2018.

(2.) The petition pertains to land bearing survey No.56, block No.93 and survey No.63, block No.102 of village Datpura, Taluka: Vaghodiya, District: Vadodara.

(3.) Learned advocate Mr. Parthiv B. Shah appearing for the petitioner submits that the subject lands were originally owned by one Dhirajlal Dhanial Jaiswal whose name appeared in the revenue record since 1991 and Ajaykumar Ramnalal Jaiswal whose name appeared in revenue record in 1980. These original owners had sold the subject land to one Bhatt Hemang Bhanuprasad in the year 2006 and 2008 respectively and since then name of Hemang Bhanuprasad Bhatt was in the record of rights. The petitioner intended to purchase the aforesaid lands in accordance with law and therefore, entered into registered agreement to sale in the year 2016 registered vide Registration No.2861 of 2016 and thereafter, separate registered sale deeds pertaining to block No.93 and block No.102 came to be registered vide registration Nos.375 and 376 respectively.