MAYUR ASHOKBHAI MAHESHWARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Learned AGP waives service of notice of rule for and on behalf of the respondent-State.

(2.) Pursuant to the order dtd. 24/1/2023, Learned AGP has taken instructions that the respondent authorities will pass a reasoned order.

(3.) Learned advocate Mr.Purohit has submitted that in fact a grave error has been committed by calculating Jantri value of the land in question at Rs.11,350.00 per sq.mtr. instead of Rs.1,195.00 per sq.mtr. He has submitted that in fact, in Dist.Kachchh-Bhuj, Village Barohi, taluka Mundra for the concerned land in question, the Jantri rate is prescribed as Rs.1,195.00 per sq.mtr. and despite the Mamlatdar, who has also opined the same, the impugned order has been passed.