EKTA DEVELOPERS Vs. SPECIAL SECRETARY AND 3

JUDGEMENT

(1.) THE present petition has been filed by the petitioners under Articles 14, 19, 300A, 226 and 227 of the Constitution of India and also under the provisions of the Bombay Land Revenue Code, 1979 read with Rules, 1972 for the prayers inter alia that appropriate writ, order or direction may be issued for quashing and setting aside the impugned order passed in Revision Application No.36/2010 by the respondent no.1 dated 29.06.2011 at AnnexureK and also to restore the order passed by the respondent no.4 in RTS Case No.14/2007 at AnnexureFon the grounds set out in the petition.

(2.) HEARD learned senior counsel, Shri Dhaval Dave appearing with learned advocate, Shri Jigar Patel for the petitioner and learned AGP Shri Manan Mehta for the respondents.

(3.) THE facts of the case briefly summarized are that the petitioner is a partnership firm engaged in the business of construction. A parcel of land situated at Village : Dharampur, District : Porbandar belonged to the State of Gujarat, however, the said parcel of land was required by the company viz., One Fit Tight and Nuts and Bolts Limited (hereinafter referred to as 'the Company') for the purpose of business operations. The Company had requested the Government for the allotment of the aforesaid land and the State of Gujarat passed orders for the allotment of the land through Collector, Junagadh and the parcel of land was accordingly handed over to the company pursuant to the resolution passed by the Government and the order passed by the Collector produced at AnnexureA.