GOVINDBHAI HIRABHAI PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The original respondent no. 6 in Special Civil Application No. 12312 of 2019 has filed this appeal challenging the oral judgement and order dated 02. 02.2022 passed by the learned Single Judge. By the judgement under challenge, the learned Single Judge allowed the petition.

(2.) The petitioner had approached this court challenging the order of the SSRD dtd. 24/5/2019 as well as the orders of the lower authority dtd. 30/1/2019 passed by the District Collector and the Deputy Collector dtd. 12/5/2017 and also the order dtd. 12/9/2016 passed by the Mamlatdar.

(3.) The dispute in the writ petition was with regard to government waste land situated at Revenue Survey No. 184 admeasuring H-00 A-0202 sq. mtrs out of a total area of H-02 A-62 04 sq. mts at village Pipardi, Ta. Vinchhiya Dist. Rajkot. This particular waste land was adjoining the land of the original petitioner who was the owner of Revenue Survey No. 185 P1.