SHEKHAR GOVINDBHAI PATEL Vs. COLLECTOR

JUDGEMENT

(1.) Heard. Learned Advocate, Mr. Vakil, for the petitioner and learned AGP, Ms. Sarda, for the Respondent.

(2.) By way of this petition, the petitioner has challenged two separate orders, passed by the Collector, Ahmedabad, in respect of two separate piece of lands for which the petitioner had made an application for conversion from agricultural to non-agricultural land and which came to be rejected vide orders dtd. 18/12/2023, on the ground that the predecessor- in-title of the subject land, sold the same to the petitioner without obtaining necessary permission from the competent authority and therefore, there is breach of the provisions of Sec. 63 of the Gujarat Tenancy and Agricultural Land Act, 1948 (in brief, 'Tenancy Act').

(3.) Heard, learned Advocate, Mr. Vakil, appearing for the petitioner and learned AGP, Ms. Sarda, appearing for the Respondent-State.