SHARADBHAI JASHWANTBHAI RAVANI Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) Essentially, the petition is against the communication dtd. 15/3/2018 of the District Collector, Jamnagar, rejecting the application for grant of permission to sale the subject land for change of tenure on the grounds that the petitioners have shown his unwillingness to deposit the amount of premium as directed by the District Valuation Committee dtd. 11/8/2016.

(3.) According to the petitioner, the rate per Sq.Meter of the subject land arrived at by the District Valuation Committee was exorbitant and was not as per the Jantri or the sample sale deeds of the land in the surrounding area.