TUSHARBHAI HARJIBHAI GHELANI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By way of filing Special Civil Application No.22072 of 2017, the petitioner has prayed to issue a writ of mandamus or a writ of certiorari or any other appropriate writ, order or direction, quashing and setting aside order dtd. 23/11/2016 passed by the District Collector, Surat and for further direction to the District Collector, Surat to comply with the order passed by the Gujarat Revenue Tribunal dtd. 24/6/2015 in Revision Application No.18 of 2015 and thereby to grant N.A. permission to the land bearing Final Plot No.92 admeasuring 3574 sq.mtrs., in T.P. Scheme No.29 situated in the sim of Village-Rundh, Surat.

(2.) So far as facts giving rise to Special Civil Application No.22072 of 2017 are concerned, the same are as under:-

(3.) So far as Special Civil Application No.4418 of 2018 is concerned, it is filed by the State with a prayer to quash and set aside order dtd. 24/6/2015 passed by the Gujarat Revenue Tribunal in Revision Application No.18 of 2015.