PARMAR TARUNBHAI JASHVANTBHAI Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) We have heard Mr. Patel, learned advocate appearing for the petitioner, Ms. Vrunda C. Shah, learned Assistant Government Pleader for Respondent No. 2 - State, Mr. Maulik Nanavati, learned counsel for Respondent No. 1 and Mr. Devang Vyas, learned Assistant Solicitor General for Respondent No. 4.

(2.) By this Petition under Article 226 of the Constitution of India, the Petitioner has prayed for the following reliefs:

(3.) It is the contention of learned counsel appearing for the petitioner that the petitioner is an agriculturalist / farmer having agricultural land being Survey / Block No. 77/1 paiki 1 admeasuring 1112 H.R.A. Sq. Mtrs. situated in Nandesari, Taluka & District Vadodara, Gujarat and he is tilling the said land. It is further contended that said land does not fall within the limits of Vadodara Municipal Corporation.