NATHIBHAI MASJID TRUST Vs. DEPUTY COLLECTOR, JAMNAGAR

JUDGEMENT

(1.) The present Special Civil Application is filed for the following reliefs:-

(2.) It is submitted by learned counsel for the petitioner that the learned Deputy Collector, Jamnagar, by the impugned order dtd. 28/2/2023 has directed to vest the land in question with the State Government without any encumbrances, in alleged breach of Sec. 64 and Sec. 75 of the Saurashtra Gharkhed Ordinance, 1949.

(3.) Learned Assistant Government Pleader on instructions submits that an appropriate date may be given for hearing of stay application and he has no objection for the same.