BABALABHAI TAPUBHAI KHUMAN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this writ-application in the nature of a Public Interest Litigation, the petitioner, a resident of Savarkundla, seeks to challenge the order dated July 01, 1993 passed by respondent No.3-Collector, Bhavnagar, allotting land admeasuring 2276 sq.mtrs. of Survey No.481 situated at Savarkundla Sama Padar in favour of the respondent No.4 for an industrial purpose.

(2.) The case made out by the petitioner in this petition may be summed up thus :

(3.) It appears that the land in question admeasuring 2276 sq.mtrs. of Survey No.481 at the relevant point of time was within the revenue limits of the Bhavnagar District, but thereafter due to some alterations in the revenue jurisdiction, the land is now a part of District Amreli. In such circumstances, the Collector, Amreli, was permitted to be joined as the respondent No.5 and the Deputy Collector, Savarkundla, District Amreli, has filed an affidavit-in-reply.