KANTARIA RAJENDRA MOHANBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard Mr. Y.N. Ratanpara, learned advocate for the petitioners, Mr. Nikunj Kanara, learned AGP for the respondent State and Mr. H.S. Munshaw, learned advocate for the respondent Nos. 3 and 4.

(2.) Rule. Learned AGP waives service of notice of rule on behalf of respondent State. Mr. H.S. Munshaw, learned advocate waives service of notice of rule on behalf of respondent Nos.3 and 4. With the consent of the parties, rule is fixed forthwith.

(3.) The short facts of the case is that the petitioner is the owner of the land situated at village Sabalpur, Taluka & District: Junagadh bearing revenue survey No. 55(p)1(p)1 admeasuring Hectare 1 - 10 Are - 28 mtrs, 55(p) 1(p)2(p)1 admeasuring Hectare 0- Are-97- 13 mtrs, Revenue Survey No. 64(p)3 admeasuring Hectare 0- Are 54 - 64 mtrs and Survey No. 64(p)4 admeasuring Hectare 0- Are 64- 75 mtrs for which he has applied for converting use of the said land from agricultural use to Non- agricultural use and the same was granted on 30/9/2015 from the concerned respondent authority. It is alleged that respondent No.2 Collector invited application from various authorities and ultimately various authorities have given positive opinion. The petitioner has obtained necessary permission. It is contended that after all the formalities were over, the petitioner started selling the properties to the customers from 2016 to 2018 by way of registered sale-deed and purchasers names were mutated in the revenue record, which was confirmed by the concerned authorities.