PATEL BHOGILAL KODARBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) I have heard learned advocate Mr. R. K. Mansuri for the petitioners and learned A.G.P. Mr. Pranav Dhagat for the respondent - State of Gujarat assisted by Shri Rajendra Gameti, In- charge Deputy Collector (Land Acquisition and Rehabilitation), Dharoi - Vatrak, Himmatnagar, who is personally present before this Court along with the record pursuant to the order dated 4 th July 2023 passed by this Court.

(2.) At the outset, learned advocate Mr. Mansuri for the petitioners pointed out that the plots have been regularized in the names of identically situated persons namely Nitaben Kalidas Patel and Prabhabhai Lakhabhai Patel, vide order dtd. 6/5/2019 passed in Revision Application No.MVV/JMN/SBR/20/2018 by the Additional Secretary, Revenue Department (Appeals), Ahmedabad as well as order dtd. 10/7/2008 passed by the Deputy Collector (Land Acquisition and Rehabilitation), Dharoi - Vatrak, Himmatnagar respectively. Mr. Mansuri, therefore, submitted that the same treatment shall be extended to the present petitioners as well.

(3.) Learned A.G.P. Mr. Pranav Dhagat, however, could not dispute the aforesaid orders being passed by the revenue authorities in the case of Nitaben Kalidas Patel and Prabhabhai Lakhabhai Patel. Learned A.G.P. Mr. Dhagat, on instructions received from Shri Rajendra Gameti, In-charge Deputy Collector (Land Acquisition and Rehabilitation), Dharoi - Vatrak, Himmatnagar, submitted that if the petitioners herein approach with the application to the concerned authority i.e. the respondent No.2 herein - The Additional Collector (Irrigation), Office of the North and Central Gujarat, Block No.6, 3rd Floor, Dr. Jivraj Mehta Bhavan, Gandhinagar, in that case, the said application shall be decided on the same line.