ASMABEN ASIFBHAI BHURA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed by the petitioner for following prayers:-

(2.) The petitioner is challenging the order of Secretary (Appeals) by which the Revision Application of the petitioner was rejected on the ground that the order passed by the revenue authorities was just and proper and as the allotment of the land by way of lease would fall in category 'H-1', which cannot be transferred to any other category and revision application also came to be rejected as the occupation of the land was on basis of lease of 50 years.

(3.) Learned advocate for the petitioner submitted that the petitioner is the legal heir of Asifrbhai Husinbhai, who purchased the land from the original allottee of the the land in ques tion on lease.