RAMJIBHAI KARAMSHIBHAI GANATRA Vs. TALUKA DEVELOPMENT OFFICER

JUDGEMENT

(1.) THE petitioner has, by way of this petition under Article 226 of the Constitution of India, prayed that:

(2.) THE facts in the nutshell are as follow:

(3.) THE petitioner has raised dispute regarding inadequate compensation awarded to him by assessing the damage under G3 category instead of G5 category. This is the only question arises for consideration by this Court. The learned counsel for the petitioner drew the attention of this Court to an order passed by respondent No.5 ­ Director of the Gujarat State Disaster Management and stated that this order is very cryptic and unreasoned order and the authority has not assigned any reasons for arriving at a decision. The simple translated version of the said order reads thus: