VIPULBHAI HARUNBHAI THEBA Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) It is submitted by learned counsel for the petitioner that the grand father of the petitioner one Sumarbhai Lakhabhai Sandhi was allotted a parcel of land by Thakor Pradhuman Sinhji, Rajkot for constructing a residential house and undertaking agricultural activities. The said area of the land allotted to Sumarbhai Lakhabhai was approximately to 675 sq. yards. The allotment was made in the year 1944 with regularisation of the said land was done by the respondent authorities and therefore the petitioner initiated appropriate proceedings.

(3.) Learned Assistant Government Pleader Mr. Adityasinh Jadeja submits that the order passed by the Deputy Collector for measurement ought to have been taken into consideration by the City Survey Superintendent while deciding an application of the petitioner. He submits that the reason as mentioned in the Communication dtd. 30/4/2022 ought not to override the orders of the Deputy Collector. He therefore submits that an appropriate directions be passed.