BIHARIDAN JIVABHAI GADHVI, IPS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present Letters Patent Appeal is directed against the order dated 13.10.2014 of the learned Single Judge (Coram: Rajesh Shukla, J.) dismissing Special Civil Application No.2248 of 1992 filed by the Appellant / Petitioner.

(2.) The learned Single Judge was pleased to dismiss the writ petition in the second round of litigation by the Petitioner in respect of the land situated in Survey Nos.550 and 552, admeasuring 68 acres in Village: Magod, Taluka & District: Valsad.

(3.) The Petitioner claimed the allotment of the said land for growing Coconut Plants under the State Government Scheme of 1965, vide Notification dated 20.03.1965 claiming himself to be an Ex-serviceman, having served in Army as Captain, between 1965 and 1973 and upon being released from the Army, he joined directly as an IPS Officer and was posted as Deputy Superintendent of Police, Bulsar at the relevant point of time of allotment of the said land to him under 1965 Policy under the order of the District Collector, Valsad (Ms. Mrudulaben Vashi, IAS) dated 05.12.1981 giving a lease of 20 years land admeasuring 8.29 acres in Survey No.550 and then another lease of 8.04 acres land in Survey No.552 vide another order dated 27.01.1982. Later on a Permanent Lease was made by another District Collector (Mr.Praful Kumar Thakkar, IAS) on 11.05.1987 for both these parcels of land in favour of the Petitioner / Appellant.