BABUBHAI GANESHBHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE petitioner by this petition has preferred appropriate writ to quash and set aside the orders dated 3.5.1994, 7.5.1994 and 11.5.1994 at Annexures-R, S and T respectively. Pending the petition, the petitioner has been granted permission to amend the petition for challenging the order dated 23.5.1994 passed by the State Government in Revision Application No.10/1994.

(2.) THE short facts of the case are that on 16.2.1991, N.A. Permission was granted by the Collector for converting the status and use of the land for non-agricultural purpose for the land bearing Survey No.60/1. Thereafter on 6.5.1991 revised N.A. Permission was granted by the District Collector. The petitioner purchases the land being a portion of the revised layout vide document dated 25.5.1991. After purchasing of the land, the petitioner applied for grant of permission for construction to the legal authority i.e. Patan Municipality for construction of hospital and the same was granted on 27.11.1992. On

(3.) I have heard Mr.Ashish Shah for Mr.Harin P. Raval, learned Counsel for the petitioner, Mr.Niraj Ashar, learned AGP for respondents No.1, 2 and 3, Mr.Ketan Shah, learned Counsel for respondent No.4 and Mr.Tushar Mehta, learned Counsel has filed appearance for respondent No.5 and 6 and Mr.Ketan Shah states that he is also appearing for respondents No.5 and 6.