SHASHIKANT LABHSHANKER DAVE Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the order dtd. 9/6/2016 passed by the District Collector, Junagadh in case of 02 of 2016 whereby, he has refused the application preferred by the petitioner to covert the land from new tenure to old tenure on the ground that the petitioner is not ready and willing to pay premium as per the Government Resolution dtd. 6/6/2003. The petitioner has preferred this petition under Article 226 of the Constitution of India for the following reliefs.

(2.) The brief facts of the present petition are as under:

(3.) Heard learned advocate Mr. Vimal Patel with Ms. Zalak B. Pipaliya for the petitioner and learned AGP Ms.Dhwani Tripathi for the respondent-State and perused the material on record and the decisions cited at Bar.