STATE OF GUJARAT Vs. VIBRANT LOGISTICS PRIVATE LIMITED

JUDGEMENT

(1.) By way of present appeal under Clause - 15 of the Letters Patent Appeal, the State Authorities have challenged the judgment and order dtd. 3/10/2019 passed by learned Single Judge in captioned writ petition being Special Civil Application No. 9958 of 2016, by which, the learned Single Judge has quashed and set aside the order dated 09/14/3/2016 passed by the District Collector, Bhuj asking the respondent - original petitioner to pay the amount of premium treating the land as an old tenure land.

(2.) The appeal came to be admitted by order dtd. 18/10/2021. Today, the appeal has been listed for final hearing.

(3.) The respondent - original petitioner has appeared through Ms. Archana Acharya, learned advocate, who has filed affidavit-in-reply stating certain factual aspects of the matter.