RATILAL MANGALDAS SOLANKI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) At the outset, learned advocates appearing for the petitioner as well as the private respondent have submitted that the writ petition may be disposed of with a direction to the respondent-Collector, Kheda at Nadiad to dispose of the applications; one, which the petitioner would be filing and second one, which is already filed by the respondent nos.4.1 to 4.3.

(2.) Learned advocate Mr.Amrish Pandya has submitted that the petitioner would be filing an application for re-grant of land in view of the Government Resolution dtd. 18/12/2004 since he belongs to Scheduled Caste.

(3.) It is also the case of the petitioner that the respondent-Collector has initiated suo motu proceedings after a delay of 30 years on the application filed by the petitioner seeking dispossession of the alleged possession of the respondent nos.4 and 5.