KANKUBEN VALABHAI PATEL Vs. STATE OF GUJARAT

JUDGEMENT

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

(2.) The factual matrix in the present case is as follows :-

(3.) Learned advocate Mr. Rasesh Parikh appearing for the petitioners submits that earlier order dtd. 3/9/2022 and impugned order dtd. 31/3/2023 are same in verbatim except for the change in date and the application number. He submits that no reasoning has been given by the Collector for arriving at such amount of premium to be paid in respect of the subject matter land. He also submits that the impugned order suffers from vice of non application of mind. He further submits that the Collector ought to have recorded proper reasons, but in the present case, no such exercise has been done. He, therefore, submits that the impugned order be set aside and the matter be remanded back for afresh hearing to the learned Collector.