KANTIBHAI CHHATRABHUJBHAI VEGDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition has been filed by the purchaser of the land which was already declared surplus and acquired by the State under provisions of the Urban Land Ceiling Act, 1976. The averments made by the Petitioner in the writ petition in paras 3.1 and 3.2 in this regard are relevant and are quoted below for ready reference:

(2.) The following prayers were made in the writ petition:

(3.) Upon issuance of the notices, the Respondent State filed Reply to the writ petition and two Affidavits have been filed by the Respondent State, viz. first Affidavit by Mr. I.K. Patel, Additional Collector (Co-ord.) and Competent Authority under the ULC Act, Rajkot, relevant paras of which with regard to the proceedings undertaken under provisions of the ULC Act are quoted below for ready reference: