SHREENATHLAL DAMJI NAKUM Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed for the following reliefs :

(2.) It is the case of the petitioner that the land bearing Survey No.118/p/1 of village Dhrol, Taluka, Dhrol (Old Survey No.6) was acquired for public purposes. Being aggrieved by the said order and to get back the land, the petitioner referred to the letter No. JMN/2517/965/ch dtd. 7/9/2018 of the Revenue Department and informed the Collector, Jamnagar, to follow proceedings as per Sec. 37(2) of the Land Revenue Code.

(3.) It is submitted that thereafter the Collector, vide letter No. JMN-1-3458-2018 dtd. 17/2/2018, directed the Mamlatdar, Dhrol, to follow proceedings in accordance with law. The Mamlatdar, Dhrol, vide letters No. JMN/Vashi/475/2019 dtd. 21/6/2016 and No.JMN/Vashi/730/2019 dtd. 22/7/2019 presented a darkhast before the Deputy Collector, Dhrol. Thereafter, a case was registered under Sec. 37(2) of the Land Revenue Code. The Deputy Collector, Dhrol, vide Order No. LRC- 37(2)/JMN/1/ 2019 dtd. 7/7/2021, directed to keep the land as Government waste land.