HIRABEN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is filed seeking direction to the respondent - State authorities to give the physical possession of a plot of land admeasuring 25 sq.meters, which has been allotted by the revenue authorities way back in the year 1992.

(2.) Learned advocate for the petitioner submitted that the petitioner had, as per the then prevalent policy, applied for allotment of a plot of land, for which the necessary payment way back in the year 1992 was made by the petitioner. Though on the record of the authorities the plot is allotted to the petitioner but, as on date, the physical possession has not been given to the petitioner.

(3.) Learned advocate for the petitioner drew attention of this Court to Annexure-B, which is an order dated 3 rd September 1993, by which a plot of land in Survey No.1044 of Vatva was allotted to the petitioner on several conditions. However, till date, the physical possession of the plot has not been given to the petitioner.