DEVENDRABHAI JIVABHAI DHANDHAL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The facts of the case are as under:-

(3.) Learned advocate Mr. Vimal Purohit for the petitioner submits that despite producing on record several orders of the different Collectors granting post-facto permission for purchase of vidi land (Pages 71 to 87) and further, letter dtd. 10/7/2018 of the Revenue Department to the Collector, Surendranagar which clearly states that there is no objection if post-facto permission is granted for sale of vidi land, the learned Collector as well as the learned Special Secretary Revenue Department have not appreciated the said documents. He also relies upon the judgment and order dtd. 6/5/2022 passed by this Court in Special Civil Application Nos.6787 of 2018 and 6799 of 2018 wherein this Court has held that post-facto permission can be granted in case of vidi land since Sec. 6 of Saurashtra Estate Acquisition Act, 1952 does not specify any stipulation that prior permission is to be obtained from the competent authority regarding sale of vidi land. He, therefore, submits that the present Special Civil Application be allowed.