SUBHASHBHAI PREMAJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Mr.K.T.Dave, learned AGP waives service of notice of rule on behalf of the respondents No.1, 2 and 3.

(2.) The present petition is preferred by the petitioner for appropriate relief to quash and set aside the order dated 31-3-2003 passed by the Secretary, Revenue Department and the order dated 29-6-2002 passed by the Collector for declaring that the land was restricted new tenure land and subsequently for setting aside of the entry No.4054.

(3.) Heard Mr.A.J.Patel, learned Counsel for the petitioner and Mr.K.T.Dave, learned AGP appearing for respondents No.1, 2, and 3.