NAJIRBHAI ALIBHAI PANJA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule on behalf of respondent nos. 1 and 3. With the consent of the parties, the matter is fixed for hearing forthwith.

(2.) By fling this petition, the petitioner has prayed to quash and set aside order of the Secretary, Revenue Department (Appeals), Ahmedabad, dtd. 30/8/2017 as well as order dtd. 17/12/2015 passed by District Collector, Gir Somnath, and further prayed to direct the respondent authorities to permit the petitioner to change the activity of dairy industry on the land in question granted to the petitioner by Sanad.

(3.) The brief facts of the case are that the petitioner had applied to grant land near Prabhaspatan of the then Veraval Taluka for extracting stone etc. by using crusher machine. On 4/9/1982, Deputy Town Planning Officer, Junagadh, assessed the price of the land at Rs.2.50 ps. Per sq.mtr. And opined to allot land of Survey No. 1457/P of village-Prabhaspatan. On 3/7/1982, the General Manager of District Industrial Centre, recommended to allot the land for industrial purpose to the petitioner. After necessary formalities, the petitioner was granted 4800 sq.mtrs. of land by Sanad on deposit of entire amount. Sanad was issued under H-Form prescribed under the Gujarat Land Revenue Code.