M. H. WADIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Heard learned senior advocate Mr.M.B. Gandhi assisted by learned advocate Mr.Chinmay Gandhi for the petitioner and learned Assistant Government Pleader Mr.Rohan N Shah for the respondent - State.

(2.) Learned senior advocate for the petitioner, at the outset, has pointed out that while fixing the market price so as to fix lease rent, the District Land Valuation Committee, according to the petitioner, has valued the price of the land at a very excessive rate; that too without affording any opportunity of hearing to the petitioner. Learned senior advocate has further submitted t hat as such, by way of fixation of the market price and the subsequent lease amount, petitioner is now in arrears of huge rent of around Rs.01,89,00,000.00 and thereby the petitioner is entitled to be heard before saddling with such huge arrears of lease rent.

(3.) Learned Assistant Government Pleader has, on instructions, submitted that if for that limited purpose the petition is remanded back to the District Land Valuation Committee, the Committee shall decide the valuation afresh after extending opportunity of hearing to the petitioner.