VISHNUBHAI VITTHALBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned Assistant Government Pleader waives service of rule on behalf of the respondent-state.

(2.) This petition is filed under Article-226 of the Constitution of India is filed with following prayers:

(3.) At the outset, learned Advocate for the petitioner submitted that the petition is filed on very narrow compass for not providing an opportunity of hearing so that the petitioner could point out the record of the Revenue itself as what is held by the Collector in the impugned order is contrary to its own records. It is submitted that the impugned order dated 15-10-2018 is one line of giving findings that the land in question is new tenure land and therefore, the petitioner will have to make fresh application after paying the premium to convert the land into old tenure land.