IQBALHUSEN RAHIMKHAN PATHAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed against order dtd. 27/8/2021 by the Collector, Anand. By the aforesaid order, the Collector, Anand has granted NA permission in connection land bearing survey No.332/A/2/1 of village Nana Talpad, Tal. Borsad, Dist.Anand.

(2.) It is the case of the petitioner that land of the petitioner is situated next to the land of respondent No.6 and taking advantage, has illegally occupied Government land, for which the petitioner has initiated proceedings to take action against respondent for land grabbing. Reference is made to Special Civil Application No.12895 of 2021.

(3.) In view of the aforesaid, the petition stands disposed of with a direction to the Collector, Anand to decide representation of the petitioner dtd. 4/8/2022 in accordance with law and communicate outcome of such representation within a period of 8 weeks from today.