KOLI BIJALBHAI NATHUBHAI Vs. V C TRIVEDI

JUDGEMENT

(1.) Rule. Shri Sood, learned AGP waives service of Rule on behalf of respondents No. 1 to 4 and Shri E. G. Patel, learned advocate waives service of Rule on behalf of respondents No. 5 to 8. With the consent of parties, the matter is taken up for final hearing today.

(2.) The petitioner, owner of land bearing Survey Nos. 7 and 8 of Village Bhutia, Taluka Palitana, District-Bhavnagar, has preferred the present Special Civil Application under Article 226/227 of the Constitution of India challenging the judgment and order dated 3rd June 2003 passed by the revisional authority, i.e. learned Special Secretary, Revenue Department (Appeals), State of Gujarat, Ahmedabad, in Revision Application No. 15 of 1997 in dismissing the same and confirming the order passed by the Collector, Bhavnagar dated 26.5.1997.

(3.) The petitioner was owner of land bearing Survey No. 7 and 8 situate at Village Bhutia, Taluka-Palitana, District-Bhavnagar. He applied for allotment of Government land bearing Survey No. 123/1 which was just adjacent to the lands bearing Survey No. 7 and 8 for the purpose of agricultural use. The Deputy Collector, Palitana had by order dated July 16 1996 granted land bearing Survey No. 123/1 for agricultural use.