BHAYABHAI VAJSHIBHAI HATHALIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) On earlier occasion, i.e. on 8-11-2011 / 10-11-2011 this Court had passed following orders:

(2.) Learned counsels for the parties have in fact advanced submissions at length and they have agreed for final disposal of the matter at the admission stage. Hence, Rule. Ms. Pathak,learned AGP, Mr. Dhaval D. Vyas and Ms. Anushree Kapadia, waives service of Rule on behalf of respective respondents.

(3.) The petitioners, opponents in the Appeal being Appeal No. 82/2010-2011 before the District Collector, Jamnagar in respect of the subject matter of lands mentioned therein, have approached this Court under Article 226 of the Constitution of India challenging the order passed by the District Collector along with the Appeal No. 82 of 2010-11 filed by present respondent nos. 5/1 to 5/4, whereunder, the District Collector revoked and cancelled the order dated 8.3.2011 granting N.A. Permission in favour of the petitioners as the litigations in form of civil suit mentioned in the order are pending in the Civil Court, holding that the title to the land is not clear. The said order was required to be revoked.